Umesh Chandra Sahoo vs State Of Odisha And Others
2022 Latest Caselaw 1997 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.P.(C) No.19975 of 2020

                        Umesh Chandra Sahoo                       ....             Petitioner
                                                          Mr. Sidheswar Mallik, Advocate
                                                     -versus-
                        State of Odisha and others                ....      Opposite Parties
                                                                Mr. YSP Babu, AGA for State
                                  CORAM:
                                  JUSTICE A.K.MOHAPATRA

                                                      ORDER

28.03.2022 Order No.

09. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. The short question involved in the present writ petition is that a departmental proceeding was initiated against the Petitioner and a memorandum of charge was served on the Petitioner on 24.01.2020. However, the DPC sat on 31.12.2019. Although the case of the Petitioner was considered by the DPC but his result has not been published by the Authority. In support of his case, he has also served a copy of the judgment.

3. Learned counsel for the Petitioner submits that since the proceeding was not existed at the time of sitting of DPC, the Authority has committed illegality in not publishing the result of the Petitioner.

4. Learned counsel for the State prays for some time to go through the judgment cited by the learned counsel for the Petitioner. Accordingly prays for some time to obtain instruction in the matter.

5. List this matter in the next week.

(A.K. Mohapatra) Judge U.K.Sahoo