Simanchal Mandal vs State Of Orissa & Ors. .... Opposite ...
2024 Latest Caselaw 16799 Ori

Orissa High Court

Simanchal Mandal vs State Of Orissa & Ors. .... Opposite ... on 19 November, 2024

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  W.P.(C) No.27516 of 2024

                                  Simanchal Mandal               ....             Petitioner(s)
                                                                          Mr. Manas Pati, Adv.
                                                            -versus-
                                  State of Orissa & Ors.         ....         Opposite Party(s)
                                                                           Miss Gayatri Patra, ASC

                                          CORAM:
                                          DR. JUSTICE S.K. PANIGRAHI

                   Order                            ORDER
                   No.                             19.11.2024

02. 1. This matter is taken up through hybrid arrangement.

2. Pursuant to the earlier order of this Court dated 12.11.2024

learned counsel for the State, at the outset, submits the

instruction received through the communication made by

the Additional Secretary to Government of Odisha,

Panchayati Raj & Drinking Water Department. Paragraph

No.6 of the said communication is extracted herein below:-

"6. It may also be stated here that though the Disciplinary Proceeding has been pending since long, the same is directly linked with the Koraput vigilance P.S. Case no.32 dated 03.08.2010 (VGR Case no.32/2010 and initiated on the same set of charges. As such, finalization of the instant Disciplinary Proceeding will not serve the purpose since the Vigilance Department have preferred appeal challenging the judgment dated 22.04.2024. However, the O.P. No.2 is duty bound to conclude

Signed by: AYASKANTA JENA stipulated time following due procedures laid down Designation: Personal Assistant Reason: Authentication under OCS (CC&A) Rules, 1962 which genuinely Location: High Court of Orissa Date: 19-Nov-2024 19:13:43 requires some time."

3. At this juncture, learned counsel for the Petitioner submits

that the disciplinary proceeding initiated against the

Petitioner has been pending since last thirteen years.

4. In such view of the matter, this Court directs the

Additional Secretary to Government of Odisha, Panchayati

Raj & Drinking Water Department to explain the reason of

delay in concluding the disciplinary proceeding initiated

against the Petitioner.

5. List this matter on 25th November, 2024.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 19-Nov-2024 19:13:43