STATE OF ODISHA Vs. PURNA CHANDRA DAS

JUDGEMENT

(1.) Challenge has been made to the order passed by the learned Odisha Administrative Tribunal, Bhubaneswar (hereinafter called 'the Tribunal') passed on 23/11/2015 in O.A. No.1129 of 2015.

(2.) The factual matrix leading to the case is that the opposite party No.1 who was applicant before the Tribunal, had entered into Government service on 6/5/1981 as Inspector of Factories and Boilers under the administrative control of the Government in Labour and Employees State Insurance Department. He was promoted to the post of Deputy Director of Factories & Boilers vide office order No.11380 dtd. 13/12/2004 and was allowed to continue in the said post on regular basis vide office order No.8452/LE dtd. 5/7/2007. On the recommendation of the Odisha Public Service Commission, the opposite party No.1 in the present case who was applicant was promoted to the post of Joint Director of Factories and Boilers vide office order No.10893/LE dtd. 17/10/2008.

(3.) It is stated that in 2010 after amendment of the Orissa Factories and Boilers Inspection Service Rules, 1984 the opposite party No.1 came to the cadre of Joint Director of Factories and Boilers, Level-II. He was also allowed to remain in- charge of the Director of Factories and Boilers, Orissa vide order dtd. 11/6/2013 after superannuation of the earlier Director.