STATE OF ORISSA & ANR Vs. ANWAR JAMIL
LAWS(SC)-2019-1-288
SUPREME COURT OF INDIA
Decided on January 08,2019

State Of Orissa And Anr Appellant
VERSUS
Anwar Jamil Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The respondent approached the Orissa Administrative Tribunal, Cuttack (hereinafter referred to as ?Tribunal?) by filing O.A. No.849 (C) of 2009 seeking a direction to appoint him as Junior Assistant in DGPO cadre.
(3.) It is not necessary to refer the entire history of this case for adjudication of the dispute.;


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