MANAGOBINDA SAMANTARAY Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Both the intra court appeals under item No. (A) and (B) arising from the judgment dated 07.11.2014 passed by the Hon'ble Single Judge of this Court in W.P.(C) No.5512 of 2102, having been heard together, are disposed of by this common order.

(2.) The facts necessary for the purpose of these appeals are stated hereunder:-

(3.) We have heard Mr. S.B.Jena, the learned counsel for the appellant and Mr. A.P.Bose, the learned Additional Solicitor General for the respondent. We have also gone through the impugned judgment and perused other connected records.