Malaya Ranjan Dash vs State Of Odisha & Others .... Opp. ...
2025 Latest Caselaw 6675 Ori

Orissa High Court

Malaya Ranjan Dash vs State Of Odisha & Others .... Opp. ... on 4 April, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                       WP(C) No.28874 of 2023


             Malaya Ranjan Dash                ....     Petitioner

                               Mr. Budhadev Routray, Senior
                               Advocate associated by
                               Mr. Jagdish Biswal


                                 -versus-
             State of Odisha & others     ....        Opp. Parties

                               Mr.Aurobinda Mohanty,
                               Addl. Standing Counsel

                              CORAM:
                  THE HON'BLE MR.JUSTICE S.K. SAHOO
                 THE HON'BLE MR.JUSTICE S.S. MISHRA



                                 ORDER

Order No. 04.04.2025

11. This matter is listed today under the heading 'To Be Mentioned' and taken up through Hybrid arrangement (video conferencing/physical mode).

Heard Mr. Budhadev Routray, learned Senior Advocate appearing for the petitioner and Mr. Aurobinda Mohanty, learned Addl. Standing Counsel appearing for the opposite parties.

As per the order dated 21.03.2025, learned counsel for the State has filed the affidavit of the

Special Officer (Administration), High Court of Orissa. In paragraph 6 of the said affidavit, it is stated as follows:

"6. In the light of the above position, it is forthcoming that no such rule/law/ procedure/standing order regarding obtaining permission of Hon'ble the Chief Justice for registration of suo motu case basing on an order passed by the Hon'ble Court is available."

It seems that such an averment has been taken after collecting reports from the Superintendent (Rules Section), annexed as Annexure-A, Superintendent (List Section), annexed as Annexure-B and Superintendent (Computerized Filing Section), annexed as Annexure-C to the affidavit. The affidavit is taken on record.

As per the orders dated 31.01.2025 so also 07.02.2025, the original records of Suo Moto W.P.(C) No. 7943 of 2021 so also the alleged fabricated records of W.P.(C) No.7943 of 2021 was placed before us. It is stated to us by the learned counsel for the State that basing on fabricated records of Suo Motu W.P.(C) No.7943 of 2021, Departmental Proceedings were initiated against the Court Master, and Personal Assistant. The coloured photo copies of the original records of Suo Moto W.P.(C) No. 7943 of

2021 and the alleged fabricated records of Suo Moto W.P.(C) No.7943 of 2021 be filed in a sealed cover before the Court Master. The photo copies of the Departmental Proceedings initiated against the Court Master and Personal Assistant pursuant to the fabricated Suo Moto W.P.(C) No. 7943 of 2021 shall also be filed in a sealed cover.

Judgment is reserved.

( S.K. Sahoo) Judge

(S. S. Mishra) Judge PKSahoo

Location: HIGH COURT OF ORISSA