SAMAL BARRAGE EMPLOYEES UNION Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. B.S. Tripathy(1), learned Senior Counsel along with Mr. A. Sahoo, learned counsel for the petitioner and Mr. A. Tripathy, learned Addl. Govt. Advocate for the State.

(2.) The present Writ Petition has been filed inter alia challenging order dtd. 31/12/2020, so passed by the Govt.-O.P. No.1 under Annexure-25. Vide the said order, claim of the petitioner-Union for regularization of the members of the petitioner-Union was rejected.

(3.) It is the case of the petitioner-Union that 1224 members of NMRs employees working in Samal Barrage Project, approached the State Administrative Tribunal by filing different Original Applications bearing O.A. Nos.1560(C)/ 1553(C)/ 1562(C)/1651(C)/ 1570(C) & 1781(C) of 1993 seeking regularization of their services. All the original applications were disposed of by the Tribunal vide a common judgment dtd. 2/6/1995 inter alia with the following direction:-