COLLECTOR Vs. KAMALA NAYAK

JUDGEMENT

(1.) IN this batch of writ petitions, challenge is to the validity and legality of the order dated 03.12.1997 passed by the Orissa Administrative Tribunal, in Original Application No. 651 of 1997.

(2.) FACTS in brief are as follows :

(3.) AFTER the aforesaid two judgments of the Tribunal, a batch of Original Applications i.e., O. A. Nos. 864/93, 1226/93, 1526/93, 1819/93, 2030/93, 2031/93 and 2039/93, were filed before it. In view of the gravity of the matter, all these cases along with the lnree disposed of cases were referred to a Larger Bench of the Tribunal, which disposed of the cases by judgment dated 15.11.1993. In paragraph 8 of the judgment, the following direction was issued :