Orissa High Court
Annexure-2 Has Not Been Worked Out By The ... vs Registry Of This Court Within A Period Of ... on 16 December, 2020
Author: Biswanath Rath
Bench: Biswanath Rath
W.P.( C.M.P.
W.P.(C).
No.1360
No.34951
of 2015
of 2020
2 16.12.2020 This matter is taken up through Video conferencing.
Heard learned counsel for the parties.
This writ petition has been filed alleging that the direction
of the Odisha Administrative Tribunal issued in O.A.No.2981
of 2015 at Annexure-1 and being confirmed by the Division
Bench of this Court in W.P.(C).No.25136 of 2017 at
Annexure-2 has not been worked out by the opposite parties
as of now.
In view of the matter, this writ petition stands disposed of
directing the opposite party no.1 to implement the directions
through Annexures-1 and 2 by working out the same within a
period of 15 days from the date of communication of this
order by the petitioner and file compliance report to the
Registry of this Court within a period of 7 days thereafter
provided there is no stay order involving such orders by the
higher forum failing which, it shall be construed to be
deliberate violation of the order of this Court.
It is the responsibility of the petitioner to serve copy of the
writ petition and the copy of this order before the opposite
party no.1 within a period of seven days, as undertaken.
As restrictions are still continuing for Covid-19, petitioner
may utilize the soft copy of this order available in the High
Court's website or print out thereof at par with certified copy in
the manner prescribed, vide Court's Notification No.4587
dated 25.3.2020.
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BISWANATH RATH,J sks