PRAVAT KU SAHOO Vs. STATE ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) 4.8.1998 - At the admission stage, we propose to dispose of the present writ application after hearing the learned counsel for the petitioner as well as learned Addl. Govt. Advocate. - - - -

(2.) THE present writ application is filed against the order dated 16.3.1998 passed by the Orissa State Administrative Tribunal, Bhubaneswar in M.P. Case No. 304 of 1996 arising out of O.A. Case No. 300 of 1987.

(3.) ACCORDING to the writ petitioner, he was suffering from spondylitis from 23.4.1996 to 26.8.1996 and he was under medical treatment; certificate of the doctor was filed before the Tribunal. After recovery he wanted to contact the lawyer but due to strike resorted to by the lawyers from 27.8.96 to 15.9.1996, he could not do so. Ultimately when he consulted his counsel, the petitioner was asked to get 'no objection' from his previous lawyer which took sometime.