ARTATRANA SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE Order Dated 5.2.2009 passed by the Orissa Administrative Tribunal, Bhubaneswar in O.A. No. 1344 of 2000 is assailed in this Writ Petition.

(2.) BEREFT of all unnecessary details the short facts of the case are as follows:

(3.) THE aforesaid contentions were resisted by the State Government mainly on the ground that in view of the amendment of the Rehabilitation Assistance Rules which came into force w.e.f. 08. 10.1998, the Petitioner was not eligible to get the benefit under the Scheme.