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Judgment
Arindam Sinha, J
Mr. Chhinchani, learned advocate appears on behalf of applicant and submits, there was deliberate and willful violation of interim order dated 20th June, 2018 passed by Odisha Administrative Tribunal. He submits further, there was clear direction for status quo on transfer order of applicant, pending consideration of his representation. On query from Court he submits, the representation was considered and thereafter the transfer order modified.
Mr. Acharya, learned advocate appears on behalf of alleged contemner and submits, the order of status quo was belatedly communicated, before which action was taken. That does not amount to contempt.
Applicant was successful in having the transfer order modified. He was serving in Boudh and continues to serve there. He never joined on transfer in Phulbani.
In the circumstances, Court is not inclined to adjudicate on whether there should be cognizance of contempt.
On above observation, the contempt application is disposed of.
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