Akshaya Kumar Behera vs State Of Odisha And Anr
2021 Latest Caselaw 12139 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No. 35135 of 2021

Akshaya Kumar Behera                      .....                            Petitioner

                                                          Mr.A. Padhi, Advocate
                                    Vs.
State of Odisha and Anr.                  .....                    Opposite parties

                                                                     State Counsel

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                           ORDER

24.11.2021

Order No. This matter is taken up through hybrid mode. 1 2. Heard Mr. A. Padhi, learned counsel for the petitioner.

3. The petitioner has filed this writ petition challenging the order dated 31.10.2019/01.11.2019 under Annexure-5, by which he has been dismissed from service under Clause (1) of Rule-18 of OCS (CC&A) Rules, 1962 read with Article-311 (2) of the Constitution of India following the judgment of the learned Special Judge, Vigilance, Berhampur.

4. Issue notice.

5. One extra copy of the writ petition be served on learned Additional Standing Counsel appearing for opposite party no.1 within three days for enabling him to obtain instruction or file counter affidavit.

6. Requisites for issuance of notice to opposite party no.2 by Registered Post with A.D. shall be filed within three days. Office shall send notice to the said opposite party fixing a short returnable date.

Alok                                               (DR. B.R. SARANGI)
                                                        JUDGE