AI Structured Summary
Not yet generated for this judgment
Judgment
Ahanthem Bimol Singh, J
Heard Mr. S. Biswajit, learned senior counsel assisted by Mr. W. Sanatomba, learned counsel appearing for the petitioner.
Issue notice, returnable within three weeks.
Mr. Deepak Prasad Sahu, learned counsel assisting Mr. B.P. Sahu, learned senior counsel entered appearance and accepts notice on behalf of respondents No. 1 and 2, hence no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon respondent No. 3 by way of dasti service as well as by speed post service.
Steps should be taken within 10 (ten) days and the petitioner is to file an affidavit showing proof of service of such notice.
Mr. B.P. Sahu, learned senior counsel appearing for the respondents No. 1 and 2 submitted that the present writ petition is not maintainable in view of the provisions under Section 14 sub-section (2) and (3) of The Administrative Tribunals Act, 1985. This issue will be examined on the next date.
Prayer for passing interim order will be considered on the next date.
List these cases again on 05-02-2026.