STATE OF ORISSA Vs. SADASIVA MOHANTY
LAWS(SC)-1996-10-38
SUPREME COURT OF INDIA (FROM: ORISSA)
Decided on October 25,1996

STATE OF ORISSA Appellant
VERSUS
SADASIVA MOHANTY Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the learned counsel on both sides.
(3.) These appeals by special leave arise from the order of the central administrative tribunal, Bhubaneswar made on 25/5/1992 in OA No. 1549 of 1990 and batch.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.