PRAKASH CHANDRA SETHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) 23.7.2005 Heard Mr. D. R. Pattanayak, learned Counsel for the petitioner and learned Additional Government Advocate for the State. 2. The petitioner had filed O.A. No.1240(C) of 2005 in the Orissa Admn. Tribunal, Cuttack Bench, Cuttack with a prayer for interim order.

(2.) THE same was taken up by the Tribunal on 20.7.2005. While issuing notice, the Tribunal has ordered that if a representation for regularisation is given by the applicant petitioner, it should be considered during the pendency of the case. The petitioner had made a prayer that his service may not be dispensed with during the pendency of the O.A.

(3.) IT is very surprising that after completing fifteen years of service the opposite parties are alleging that the appointment of the petitioner was irregular. Anyhow the petitioner is entitled to get the interim relief to the effect that his service should not be terminated during the pendency of the O.A. In view of the above mentioned facts and circumstances, this writ application is disposed of which the direction that the petitioners service shall not be terminated during the pendency of the O.A. before the Tribunal. Application disposed of.