WP(C)/1395/2021
2021 Latest Caselaw 800 Ori

Citation : 2021 Latest Caselaw 800 Ori
Judgement Date : 22 January, 2021

Orissa High Court

WP(C)/1395/2021 on 22 January, 2021

W.P.(C) No.1395 of 2021

02. 22.01.2021 This matter is taken up through Video
conferencing.
Heard learned counsel for the parties.
Considering the illegality in continuation of the
suspension order, it appears that the petitioner has already
made a request for revocation of the suspension since
27.02.2020. A statement is made that the said request is still
pending, vide Annexure-4. An allegation is also made that even
though the petitioner is already placed under suspension, there
is no release of subsistence allowance.
Considering the limited request involved herein
and as a decision in the matter is required to be taken by the
disciplinary authority, this Court in disposal of the writ petition
directs the disciplinary authority to take a decision on
Annexure-4 involving the revocation of suspension also, taking
into consideration the decisions relied on by the petitioner
therein. The entire exercise shall be completed within a period
of six weeks from the date of communication of a copy of this
order, copy of the judgment so also copy of the writ petition by
the petitioner. At the same time, this Court also directs in the
event subsistence allowance involving the petitioner has not
been released, the same shall be released in favour of the
forthwith.
As restrictions are continuing for COVID-19,
petitioner may utilize the soft copy of this order available in the
High Court's website or print out thereof at par with certified
copy in the manner prescribed, vide Court's Notification
No.4587 dated 25.3.2020.
..................................
Biswanath Rath, J.

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