- (1.) Mr Manoj Kumar Sahu, learned counsel appearing on behalf of the petitioner, submits that: (i) The respondent, who was a Lower Division Clerk, was terminated in the year 1990; (ii) The writ petition filed by the respondent for challenging the order of termination was dismissed in 1994; (iii) As a result of the dismissal of the writ petition, the termination attained finality; (iv) In 2009, a direction was issued by the High Court for considering the representation of the respondent on the basis of which a fresh round of proceedings was initiated and ultimately by the impugned order, reinstatement has been granted with full back wages from the year 1990 and consequential benefits.
(2.) Issue notice, returnable in twelve weeks.
(3.) Dasti, in addition, is permitted.;