Alok Ranjan Barik vs State Of Odisha & Ors
2022 Latest Caselaw 688 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         WPC (OAC) No. 896 of 2005

            Alok Ranjan Barik                  ....                               Petitioner
                                                           Mr. M.K. Khuntia, Advocate
                                               -Versus -
            State of Odisha & Ors.             ....                          Opp. Parties
                                                                                      .
                                                                          State Counsel

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                      ORDER

25.01.2022 Order No. 01 This matter is taken up through video conferencing mode.

2. In this writ petition direction was sought to opposite parties no.1 and 2 not to proceed in departmental proceeding no.7 of 2003 till disposal of the G.R. Case No. 75 of 2003.

3. Mr. B.R. Kar, learned counsel for the petitioner contended that during pendency of this writ petition, the petitioner has been acquitted of the charges vide judgment dated 12.01.2009 passed by the learned S.D.J.M., Koraput in G.R. Case No. 75 of 2003.

4. In view of such submission, the writ petition stands disposed of directing the opposite parties to take into consideration of the above judgment and act accordingly.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may

utilize a printout 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.

(Dr. B.R. Sarangi) Judge GDS