STATE OF ORISSA Vs. PURNA CHANDRA MAHAKUD

JUDGEMENT

(1.) HEARD .

(2.) THE State has challenged the order dated 14.01.2010 passed in a number of L.Ps. being L.P. Nos. 1 to 5 and M.P. Nos. 263/2009, 264/2009 along with L.P. No. 28 of 2009 arising out of O.A. No. 549 of 2007 passed by the Odisha Administrative Tribunal in this writ application. This writ application has been filed on 12.12.2013, i.e., at the fag end of 2013.

(3.) SINCE the order is challenged after three years and we find that no explanation has been given for the latches, we are not inclined to interfere with the matter. At this stage as the petitioner -State prays for some time to comply with the order of the learned Tribunal, we direct that the said order shall be positively complied with by the end of March, 2014.