Rama Chandra Parida vs State Of Orissa And Others
2021 Latest Caselaw 11077 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.A. No.696 of 2021

            Rama Chandra Parida                  ....             Appellant
                                            Mr. Niranjan Biswal, Advocate
                                       -versus-
            State of Orissa and others           ....          Respondents
                                                  Mr. P.K. Muduli, A.G.A
                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE B.P. ROUTRAY

                                    ORDER

28.10.2021 Order No.

02. 1. The limited grievance of the Appellant is that although the learned Single Judge held that the disciplinary enquiry, which resulted in a punishment, was bad in law on account of non- supply of documents to the Appellant, in the operative portion of the impugned order, the learned Single Judge while remitting the matter to the disciplinary authority directed that "a copy of the enquiry report" would be supplied to the Appellant for giving effective reply and thereafter follow up action would be taken. Apart from the fact that the documents were not directed to be supplied, learned counsel for the Appellant states that even till now i.e. nearly three months after the impugned judgment, even the enquiry report has not been furnished to the Appellant.

2. Issue notice.

// 2 //

3. Mr. P.K. Muduli, learned Additional Government Advocate accepts notice on behalf of the Respondents. Learned counsel for the Appellant shall serve extra copies of the writ appeal on him within three days.

4. List on 21st December, 2021.

5. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray ) Judge S.K. Guin