STATE OF ORISSA Vs. SURENDRANATH MALLICK
LAWS(SC)-2007-7-70
SUPREME COURT OF INDIA (FROM: ORISSA)
Decided on July 23,2007

STATE OF ORISSA Appellant
VERSUS
SURENDRANATH MALLICK Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of a Division Bench of Orissa High Court upholding the view taken by the Orissa Administrative Tribunal (in short the 'Tribunal').
(3.) The respondent No.1 had questioned the order of the appellants reverting him to the former post of Senior Assistant because of joining of one Antaryami Acharya, Section Officer Level-I after the expiry of his leave, before the Tribunal.;


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