STATE OF ORISSA Vs. JAGABANDHU PANDA
LAWS(SC)-2013-2-67
SUPREME COURT OF INDIA (FROM: ORISSA)
Decided on February 27,2013

STATE OF ORISSA Appellant
VERSUS
Jagabandhu Panda Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal at the instance of State of Orissa is directed against the judgment and order dated 08.10.2010, whereby the Division Bench of the Orissa High Court refused to interfere with the order passed by the Orissa Administrative Tribunal in O.A. No.97/2009.
(3.) The facts of the case in brief are as under:;


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