Chairman-Cum-Managing Director vs Saroj Kumar Sahu & Another
2022 Latest Caselaw 6773 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.A. No. 326 of 2019

                 Chairman-cum-Managing      Director, ....           Appellants
                 Odisha State Police Housing and
                 Welfare Corporation, Bhubaneswar &
                 Another
                                                     Mr. G.P. Dutta, Advocate
                                          -versus-
                 Saroj Kumar Sahu & Another           ....        Respondents
                                                                        None
                            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE M. S. RAMAN

                                                ORDER

21.11.2022 Order No.

02. W.A. No.326 of 2019 & I.A. No. 526 of 2019

1. Learned counsel for the Appellant relies on the judgment of State Bank of India v. Mohammad Badruddin, AIROnLine 2019 SC 507 and submits that after the 42nd Amendment to the Constitution of India, the necessity of a second show cause notice at the stage of penalty has been dispensed with.

2. Issue notice to the Respondent both in the appeal as well as on the application for condonation of delay through registered/speed post with A.D. making it returnable before the next date, requisites for which shall be filed within three working days. The tracking report be placed on record before the next date.

3. List on 16th March, 2023.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/Laxmikant