Urmila Mandal vs Collector
2025 Latest Caselaw 7265 Ori

Orissa High Court

Urmila Mandal vs Collector on 17 April, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.17069 of 2021

            Urmila Mandal                               ....           Petitioner
                                                                Represented by
                                                     Mr. B.R. Behera, Advocate

                                        - Versus -

            Collector, Malkangiri                           ....     Opp. Parties
                                                                 Represented by
                                                                 Mr. S. Behera,
                                                     Addl. Government Advocate

                  CORAM:
                       JUSTICE SASHIKANTA MISHRA

                                           ORDER

17.04.2025 Order No.

14. 1. This matter is taken up through hybrid mode. . 2. The postal tracking report indicates that notice on Opposite Party No.4 has been duly delivered. There is however, no appearance.

3. The petitioner while working as Anganwadi Worker was disengaged from service on the ground of her involvement in a criminal case being 2(a) CC No.110 of 2019 of the Court of learned SDJM, Malkangiri. In the appeal preferred by her, the Collector, Malkangiri, vide order dated 18.03.2021, refused to interfere with the order of disengagement on the ground that the criminal prosecution is pending against her.

4. It is stated at the bar that in the meantime the aforementioned case has been disposed of with the petitioner being acquitted of the charges vide judgment dated 25.10.2021. Such fact has brought to the notice of the Sub-Collector by the petitioner vide representation dated 30.11.2021.

5. Considering the above facts, the writ application is disposed of directing the Collector, Malkangiri to reconsider the matter in view of the development in the criminal case mentioned above. The petitioner shall submit a fresh representation enclosing certified copy of the judgment passed in the criminal case within two weeks from today. If such representation is submitted within the stipulated period, the Collector shall consider the same and pass a reasoned order within four weeks thereafter.

6. It is needless to mention that the petitioner shall be given an opportunity of hearing before disposing of the representation.

(Sashikanta Mishra) Judge Puspanjali

Designation: Junior Stenographer

Location: High Court of Orissa, Cuttack. Date: 17-Apr-2025 19:05:56