ABHAY MANOHAR SAPRE,J. - (1.) This appeal is directed against the final judgment and order dated 24.01.2014 passed by the High Court of Orissa at Cuttack in Writ Petition (Civil) No.19550 of 2011 whereby the High Court allowed the writ petition in part and directed the State to treat the respondent(employee) as a regular employee and grant him pensionary benefits which he had claimed in his OA.
(2.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short point.
(3.) By impugned order, the High Court while partly allowing the writ petition filed by the respondent(employee) herein modified the order dated 11.06.2009 passed by Orissa State Administrative Tribunal (for short "the Tribunal") in OA No.1513(C) of 2004 and directed the State to grant the respondent(employee) all pensionary benefits which he had claimed in his OA. The State of Orissa has felt aggrieved and filed the present appeal by way of special leave in this Court.;