Full Judgment Text
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PETITIONER:
STATE OF ORISSA AND OTHERS
Vs.
RESPONDENT:
BHAGABAN SARANGI AND OTHERS
DATE OF JUDGMENT01/10/1994
BENCH:
K. JAGANNATHA SHEETTY, R.M. SAHAI AND YOGESHWAR DAYAL, JJ.
ACT:
HEADNOTE:
JUDGMENT:
ORDER
1.In our opinion, it is not correct for the Tribunal to have
stated that they are not prepared to accept the judgment of
the Orissa High Court in Kunja Behari Rath v. State of
Orissal. We make it clear that the Tribunal in this case is
nonetheless a Tribunal and it is bound by the decision of
the High Court of the State. It is incorrect to side-track
or bypass the decision of the High Court.
+ From the Judgment and Order dated 19-9-1990 of the High
Court of Orissa Admn. Tribunal, Bhubaneswar in T.A. No. 446
of 1986
1 O.J.C. No. 668 of 1969
400
2.However, on the merits of the matter, we do not think that
there is any case for interference. The order of the
Tribunal appears to be just. We accordingly dismiss the
special leave petition.
Court Masters
401