Orissa High Court
State Of Odisha And Others vs Uma Charan Barik And Others ..... ... on 13 May, 2022
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No.9331 of 2019
State of Odisha and others ..... Petitioners
State Counsel
Vs.
Uma Charan Barik and others ..... Opposite Parties
Mr. P.K.Mishra, Adv.
(O.P.1)
CORAM:
DR. JUSTICE B.R. SARANGI
MISS JUSTICE SAVITRI RATHO
ORDER
13.05.2022 Order No. This matter is taken up through hybrid mode.
04.
2. Heard learned Addl. Government Advocate for the petitioner-State and Mr. P.K.Mishra, learned counsel for the opposite party No.1.
3. The petitioners have filed this writ petition challenging the order dated 26.04.2016 passed by the Odisha Administrative Tribunal, Principal Bench, Bhubaneswar in O.A. No.414 of 2014.
4. The Odisha Administrative Tribunal, Principal Bench, Bhubaneswar passed the order on 26.04.2016, but the petitioners have approached this Court by filing this writ petition on 17.05.2019, i.e. after lapse of more than three years.
5. Therefore, this Court is not inclined to entertain this writ petition at a belated stage of three years. As a consequence thereof, the writ petition suffers from delay and latches in view of the judgment/order of this Court in State of Odisha v. Surama Manjari Das (W.P.(C) No. 15763 of 2021 dismissed on 16.07.2021).
6. Accordingly, the writ application stands dismissed.
(DR. B.R. SARANGI) JUDGE Arun/Bichi (SAVITRI RATHO) JUDGE Page 1 of 1 Page 2 of 1