- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal by special leave arises from the order of the Orissa Administrative Tribunal at Cuttack, made on March 2, 1995 in O. A. No. 1499/93. Though the respondent was served on September 30, 1996, she did not appear. Therefore, we adjourned the matter by proceedings dated October 28, 1996 to see whether she appears or is represented through counsel. Even today, she has not appeared.;