STATE OF ORISSA Vs. PRASANTA KUMAR MOHANTY

JUDGEMENT

(1.) Heard learned Addl. Government Advocate for the petitioners and Mr. U.C. Mohanty, learned counsel appearing for opposite part No.1.

(2.) Since opposite party No.2., i.e., Orissa Administrative Tribunal, Cuttack Bench, is not a necessary party, therefore, it is deleted from the array of the parties.

(3.) This writ petition has been filed against the order dated 2.3.2005 passed in O.A. No.782 (C) of 2000 which was filed by opposite party No.1 before the Orissa Administrative Tribunal, Cuttack Bench, whereby the instant petitioner was directed to regularize the services of opposite party No.1 for the entire period, i.e., from the date of his relieving from the office of Deputy Registrar Co-operative Societies, Puri (in short DRCS), i.e., 7.1.1999 till the date of his joining in the office of R.M.C., Tikabali, i.e., 24.5.2000, treating the same as extension of joining time and for payment of his salary as due and admissible.