PRAMODA KUMAR SETHI Vs. CHAIRMAN CESU ORISSA

JUDGEMENT

(1.) In W.P.(C) No.25797 of 2017 there is defect pointed out by the office( defect no.11) . The said defect pointed by the Stamp Reporter is ignored.

(2.) In both the writ petitions the impugned order being the same, as such the same has been heard together and are being disposed of by the common order.

(3.) In both the writ petitions, the order dated 25.6.2011 as contained in Order No.21606(2) in W.P.(C) No.25792 of 2017 and Order No.21593(2) in W.P.(C) No.25794 of 2017 is under challenge whereby and where under the authority while rejecting the representations of the petitioners has denied to regularize the period of contract service retrospectively from the date of joining as Junior Supervisor(Revenue) .