As per the case facts, the State of Odisha and others challenged judgments from the Administrative Tribunal and the High Court, which had dismissed their writ petitions. The appeal was ... brought before the Supreme Court. The question arose regarding the legal implication of a mere dismissal of a Special Leave Petition by the Supreme Court concerning whether it signifies approval of the High Court's view. Finally, the Supreme Court clarified that a mere dismissal of a Special Leave Petition does not necessarily mean that the High Court's view has been approved. The Court concluded that both the Tribunal and the High Court erred in their respective decisions.