STATE OF ORISSA Vs. SANTOSH KU. HOTA

JUDGEMENT

(1.) HEARD Mr. B. Tripathy, learned Standing Counsel for the petitioners and Mr. L.N. Pattnaik, learned Counsel for the Opp. party.

(2.) THIS writ petition is filed by the School & Mass Education Department, Orissa, Bhubaneswar assailing the impugned order dated 07.5.2008 passed by the Orissa Administrative Tribunal, Bhubaneswar Bench, Bhubaneswar in O.A. No. 1019 of 2004 appearing at Annexsure -1.

(3.) BEING aggrieved by the above dismissal order dated 05.02.2010, the present petitioners approached the Hon'ble Apex Court in SLP (C) No. 23644 of 2010 being converted as Civil Appeal No. 698 of 2014 which Appeal was finally decided by the Hon'ble Apex Court and disposed of vide order dated 17.01.2014 remanding the matter to this High Court for its fresh disposal.