STATE OF ODISHA Vs. SARADA KANTA TRIPATHY

JUDGEMENT

(1.) In all these writ petitions, common order dated 12.05.2011 passed by the Odisha Administrative Tribunal, Cuttack Bench, Cuttack (for short, 'Tribunal') in O.A. Nos. 1235 (C) of 2001, 3462 (C) of 2001 and 1113 (C) 2001, is under challenge.

(2.) Since common facts and law are involved in all these writ petitions and a common order of learned Tribunal is under challenge, the same are taken up for analogous hearing. For the sake of convenience, the parties in all these writ petitions are described as per their respective status before learned Tribunal. In all the aforesaid Original Applications, the vires of Rules 5 and 7 of Orissa Secretariat Service (Amendment) Rules, 2001 (for short, 'Amendment Rules, 2001') was under challenge and applicants also prayed for consequential relief.

(3.) Learned Tribunal upon hearing the parties held as under:-