REGENT COMPUTRONICS PVT. LTD.

Ramakanta Mallick Appellant

V/S

State Of Odisha And Another Respondents

Referred Judgements :-

HARE KRISHNA JENA VS. ADDL. SUPERINTENDENT OF POLICE AND OTHERS [REFERRED TO]
BOARD OF TRUSTEES OF THE PORT OF BOMBAY VS. DILIPKUMAR RAGHAVENDRANATH NADKARNI [REFERRED TO]
KASHINATH DIKSHJTA VS. UNION OF INDIA [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
J K AGGARWAL VS. HARYANA SEEDS DEVELOPMENT CORPORATION LIMITED [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
UNION OF INDIA VS. K G SONI [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
MADAN MOHAN KHATUA VS. STATE OF ORISSA AND ORS. [REFERRED TO]
JAGANNATH MOHAPATRA VS. UTKAL UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) Petitioner, in this writ petition, calls in question the legality and propriety of order dated 24.07.2007 (Annexure-6) passed by learned Odisha Administrative Tribunal, Principal Bench, Bhubaneswar (for short, 'Tribunal') in O.A. No.1427 of 2003 dismissing the Original Application filed by the present petitioner.

(2.) Short narration of facts necessary to appreciate the contentions of learned counsel for the parties for proper adjudication of the case are as follows:-

(3.) Counter affidavit was filed by the State Government denying assertions made by the petitioner and justifying the action taken against the petitioner.

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RAMAKANTA MALLICK Vs. STATE OF ODISHA & ANOTHER

Referred Judgements :-

JUDGEMENT

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