LAWS(ORI)-1965-10-2

ISHWAR CHANDRA MOHANTY Vs. STATE OF ORISSA

Decided On October 26, 1965
ISHWAR CHANDRA MOHANTY Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) IN this application for a writ, direction, or order, as provided in article 226 of the Constitution of INdia, the subject matter of complaint is a notification No. IIM-59/62-1047 Lab, dated 21st September, 1963, issued by the Secretary to the Govt. of Orissa in the Labour Department, reverting the Govt. Employee, the petitioner Shri Iswar Chandra Mohanty who was then temporarily holding the post of Assistant Labour Commissioner, Orissa, to his permanent post of Head Assistant in the office of the Labour Commissioner-Cum-Chief INspector of factories, Orissa.

(2.) THE principal prayer made in the petition is that "writ be issued directing the continuance of your petitioner in the said post of Assistant Labour Commissioner, and for his confirmation therein, with a further direction, that the petitioner is entitled to his emoluments and all benefits and seniority with effect from 21st September 1963."

(3.) THE persons impleaded as opposite parties to this petition are three, namely - (1) THE State of Orissa. (ii) THE Secretary to the Government of Orissa, Labour Department, and (iii) Shri D.P. Tripathy, Labour Commissioner, Orissa.