SMT. JYOTSHNAMAYEE BEHERA Vs. MEMBER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Addl. Government Advocate.

(2.) Petitioner in this writ petition assails the order dated 25.11.2010 passed by the Orissa Administrative Tribunal, Bhubaneswar in O.A. No. 1911 of 200 The Tribunal while disposing of the original application without granting relief to quash the order of termination observed that the order will not stand in the way of respondents to consider the case of re-engagement of the applicant as per law if she is still interested and makes an application to that effect within two months from the date of order.

(3.) It is submitted at the Bar that earlier O.J.C. Nos. 1376713768 of 1998 disposed of by order dated 6.11.1998 wherein it was directed that:-