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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