Vice Chairman vs Md. Qaisar Iqbal Ali And Others
2022 Latest Caselaw 5340 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.A. No.131 of 2016

            Vice Chairman, Bhubaneswar              ....         Appellants
            Development Authority and another
                                  M/s. Sisisr Das, Advocate and associates
                                     -versus-

            Md. Qaisar Iqbal Ali and others        ....       Respondents
                                    Mr. M.K. Khuntia, A.G.A. for the State
                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE CHITTARANJAN DASH
                                           ORDER

10.10.2022 Order No.

02. Misc. Case No.208 of 2016

1. For the reasons stated, the delay in filing the present writ appeal is condoned.

2. The Misc. Case is allowed.

W.A. No.131 of 2016

3. The impugned judgment of the learned Single Judge has quashed the notice issued by the present Appellants to Respondent No.1seeking to initiate disciplinary proceedings whereas the admitted position is that Respondent No.1 was no longer working with the Appellants even at the time of the impugned judgment of the learned Single Judge. He had admittedly joined the Sambalpur Development Authority (SDA). For the last seven years, there has been no interim order in the present writ appeal and Respondent No.1 admittedly is continuing to work with the SDA.

4. The Court therefore sees no purpose being served in entertaining the present appeal at this stage. Leaving the question of law arising from the impugned judgment of the learned Single Judge open for decision in some other appropriate case, the present appeal is disposed of.

5. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge S.K. Guin