STATE OF ODISHA Vs. BRAHAMANDA PRADHAN

JUDGEMENT

(1.) (i) WP(C) No.6831 of 2019 by the State calls in question Orissa Administrative Tribunal's order dtd. 26/2/2018, whereby First OP's O.A. No.134 of 2017 having been favoured, a direction has been issued to the authorities to treat him as Executive Engineer in Minor Irrigation cadre with effect from 9/2/2006 and on that basis to accord him promotion initially to the post of Superintending Engineer and thereafter, to the post of Chief Engineer with all service and financial benefits such as back-wages and further, to revise his pension accordingly.

(2.) FACTS IN BRIEF:

(3.) CONTENTIONS OF PARTIES: