Orissa High Court
Ananda Chandra Behura vs Srirangam Haratas on 19 April, 2022
Author: M.S. Raman
Bench: M.S. Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.3784 of 2020
Ananda Chandra Behura .... Petitioner
Mr. Samir Kumar Mishra, Advocate
-versus-
Srirangam Haratas, the Divisional .... Opposite Parties
Railway Manager, South Eastern
Railway, Kharagpur and another
Mr. P.K. Parhi,
Assistant Solicitor General of India for Odisha
CORAM:
JUSTICE JASWANT SINGH
JUSTICE M.S. RAMAN
ORDER (Oral)
Order No. 19.04.2022
03. 1. This matter is taken up through virtual/physical mode.
2. Mr. Samir Kumar Mishra, counsel for the Petitioner concedes that the order dated 19th April, 2019 passed by this Court in W.P.(C) No.17179 of 2007 stands duly complied with by passing of an order dated 29th March, 2022 by the Senior Divisional Personnel Officer, South Eastern Railway, Kharagpur, against which the Petitioner has a right to seek a separate remedy.
3. In view of the above, the contempt proceeding is dropped.
4. The CONTC is disposed of.
Issue urgent certified copy as per rules.
(Jaswant Singh)
Judge
(M.S. Raman)
Judge
Jyostna April 19th, 2022
Cuttack
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