SANJIB NARAYAN PRASAD PATI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsels for the Opposite Parties.

(2.) The Petitioner has filed this Writ Petition assailing his disengagement w.e.f. 22/6/2023 vide order dt.29/8/2023 (Annexures-10) along with the consequential Order dtd.6/12/2023 (Annexure-14) passed by the Opposite party No.4- Asst. Vice President of NABARD CONSULTANCY SERVICE Pvt. Ltd., so also with a further prayer to release the entire salary of the Petitioner from the date of disengagement with a direction for restoration of his engagement. For convenience of reference the relief sought for is extracted hereunder;

(3.) The claims of the Petitioner runs thus:-