Prasanna Kumar Biswal vs State Of Odisha And Others
2023 Latest Caselaw 5482 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.P (C) No. 22925 of 2018

Prasanna Kumar Biswal                       .....                                    Petitioner
                                                                         Mr. R.N. Nayak, Adv.
                                            Vs.
State of Odisha and others                  .....                                Opposite Parties
                                                                                 State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MR. JUSTICE M.S. RAMAN

                                                    ORDER

08.05.2023 Order No. This matter is taken up through hybrid mode.

09.

2. Mr. R.N. Nayak, learned counsel for the petitioner contended that proceeding was initiated against the petitioner in the year 1995. But by virtue of the amendment made in Rule-13 of the OCS (CC &A) Rules with regard to imposition of penalty of withholding of increments with cumulative effect, which has been published in the official gazette no.1609 dated 08.12.1998, the authority could not have imposed penalty of stoppage of three increments with cumulative effect, as by the time initiation of proceeding was made in the year 1995, punishment has not been incorporated in the Rules. However, he seeks time to satisfy the Court by citing some judgments to that effect by the next date.

3. On his request, list this matter after two weeks.

(DR. B.R. SARANGI) JUDGE

Ashok (M.S. RAMAN) JUDGE ASHOK Digitally signed by ASHOK KUMAR KUMAR JAGADEB JAGADEB MOHAPATRA Date: 2023.05.09 MOHAPATRA 12:09:05 +05'30'