RABI NARAYAN PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. S.K. Swain, learned counsel for the petitioner and Shri M.S. Sahoo, learned Additional Government Advocate for the State opposite parties.

(2.) By way of this writ petition, the petitioner has challenged the judgment and order dated 08.01.2010 passed by the learned Odisha Administrative Tribunal, Bhubaneswar in O.A. No.593 of 2008, whereby the learned Tribunal has dismissed the original application.

(3.) Shri Swain, learned counsel for the petitioner has contended that the petitioner was originally appointed vide order dated 20.06.1989 (Annexure-1) and subsequently vide order dated 29.01.1999 (Annexure-4) issued by the General Manager, DIC, Ganjam, Berhampur. The relevant portions of the said orders are extracted hereinbelow: