Ranjan Kumar Das vs State Of Odisha And Another
2022 Latest Caselaw 651 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No. 1147 of 2022

            Ranjan Kumar Das                      ....                               Petitioner
            Mohapatra
                                                                   Mr. B.K. Sharma, Adv.
                                                  -Versus -
            State of Odisha and another           ....                     Opposite Parties


                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                        ORDER

25.01.2022 Order No. This matter is taken up through video conferencing mode. 01 2. The petitioner has filed this writ petition seeking to quash the 4th punishment imposed vide impugned order dated 23.12.2021 under Annexure-6, by which direction has been given that his case shall not be considered for next promotion.

3. Mr. B.K. Sharma, learned counsel for the petitioner contended that such a punishment is not made available under the provisions contained in Rule-13 of the OCS (CC&A) Rules, 1962. To substantiate his contention, he has relied upon the judgment of this Court in the case of Bani Bhusan Dash v. State of Odisha and others, 2021 (II) OLR 1022.

4. Issue notice to the opposite parties.

5. Two extra copies of the writ petition be served on learned State Counsel appearing for opposite parties no.1 and 2 within three days enabling him to obtain instructions or file counter affidavit within ten days.

6. List on 08.02.2022.

As the restrictions due to resurgence of COVID-19

situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Ashok                                                   (Dr. B.R. Sarangi)
                                                             Judge