SHAILENDRA NATH MAHANTA Vs. ORISSA ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE legality of common order dated 09.01.1998 passed by the Orissa Administrative Tribunal (in short 'Tribunal) in O.A. Nos.2038 (C) of 1994 and 2499 (C) of 1997 filed under Section 9 of the Administrative Tribunal Act, 1985 is assailed in this writ petition. Opposite Party Nos. 2 to 5 were the State Respondents before the Tribunal. Writ petitioners were respondent Nos.5 to 11, O.P. No.6 was respondent No.4 and O.P. No.7 to 10 were applicant Nos.1 to 4 in O.A. No.2038 of 1994. O.P. No.11 was the applicant in O.A. 2499 (C) of 1997.

(2.) SPECIFIC prayers made in the writ petition are :

(3.) SEPARATE counter affidavits have been filed by O.P. No.4, O.P. No.6, O.P. Nos.8 and 9, and O.P. No.11. That apart, petitioner No.6, on behalf of all the petitioners has also filed rejoinder to the counter affidavit filed by O.P. No.4, the Director.