BIKRAM JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) THIS writ application has been filed by the petitioners with the following prayer;

(2.) THE petitioners had filed P.P. No.54(C) of 2014 before the Odisha Administrative Tribunal, Cuttack Bench, Cuttack on 9.7.2014. In the said P.P. on 12.8.2014, the following order was passed;

(3.) ON 20.8.2014 vide order no.3 the said P.P. was disposed of and directed to be registered as O.A. Accordingly, the same was registered as O.A. No.2555(C) of 2014. Thereafter, vide order no.4 on the same date, i.e., 20.8.2014, the following order was passed by the leaned Tribunal in O.A. No.2555(C) of 2014;