STATE OF ODISHA Vs. HIRALAL MEHER

JUDGEMENT

(1.) Heard Mr. Pattnaik, learned Additional Government Advocate for the State-petitioners.

(2.) The State has filed the present petition under Articles 226 and 227 of the Constitution of lndia to call into question the order dated 09.05.2014 of the Odisha Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 4120 (C) of 2013.

(3.) After the petition being argued at some length, when the writ petition was to be dismissed as not pressed, at the request of learned Additional Government Advocate, it was suggested that the Court should dispose of the matter on merit. Therefore, a judgment is called for.