Section 4 in Orissa Administrative Tribunal (Procedure) Rules, 1986
4. Procedure for filing applications.
(1)An application to the Tribunal shall be presented in Form I annexed to these rules by the applicant in person or by an agent or by a duly authorised advocate, to the Registrar or any other officer authorised by the Registrar to receive applications or sent by registered post with acknowledgement duly addressed to the Registrar.(2)The application under Sub-rule (1) shall be presented in three complete sets in a paper form along with one empty file size envelope bearing address of the respondent. Where the number of respondents is more than one, nay extra copies of the application in paper book form as the number of respondent with required number of empty file size envelopes bearing the full address of each respondent shall be furnished by the applicant.(3)The applicant may attach to and present with his application a receipt slips as in Form No. 1 which shall be signed by the Registrar or the officer receiving the applications on behalf of the Register in acknowledgement of the receipt of the application.(4)Notwithstanding anything contained in Sub-rules (1), (2) and (3) the Tribunal may permit-(a)more than one person to join together and file a single application if it is satisfied having regard to the cause of action and the nature of relief prayed for that they have the same interest in the service matter; or(b)an Association representing the persons desirous of joining in a single application provided, however, that the application shall disclose the names of all the powers on whose behalf it has been filed.
