PRAFULLA KUMAR SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. B. Routray, learned counsel for the petitioner, learned counsel for the State for opposite party Nos.1 and 2, Mr. A.A. Das, learned counsel for the opposite party No.3 and Mr. M.K. Mishra and Mr. U.C. Mohanty, learned counsel for the interveners.

(2.) THE petitioner in this writ application challenges the impugned order dated 9.5.2008 passed by the Orissa Administrative Tribunal, Cuttack Bench, Cuttack in Original Application No.930 (C) of 2008 directing opp.party -the Principal Secretary to Govt. in Health and Family Welfare Department to consider the representation of the petitioner.

(3.) THE petitioner has come before this Court challenging the aforesaid order on the ground that the matter which was placed before the Tribunal for adjudication has not been adjudicated and it was left to opp.party No.1 i.e. State Government to consider his representation.