State Of Odisha And Others vs Sunita Sahu
2025 Latest Caselaw 4141 Ori

Orissa High Court

State Of Odisha And Others vs Sunita Sahu on 18 February, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.A No.677 of 2023


            State of Odisha and others              ....           Appellants

                                                      Represented By Adv. -
                                                         Miss A. Dash, ASC
                                         -versus-

            Sunita Sahu                             ....          Respondent
                                                     Represented By Adv. -
                                                    Mr. S. Behera, Advocate


                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                           THE ACTING CHIEF JUSTICE
                                           AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO
                                          ORDER

18.02.2025 Order No.

06. 1. Miss Dash, learned advocate, Additional Standing Counsel

appears on behalf of appellants (State). She submits, under

challenge is order dated 9th September, 2022 of the learned single

Judge quashing orders dated 10th February, 2012 and 14th

November, 2017 with direction to reinstate respondent. She

submits, respondent was a contractual employee, whose service was

terminable at any time. On query made she refers to order dated 10th

February, 2012 terminating the service on statement that it was

noticed, she was trapped on 4th February, 2012 and remanded to

judicial custody while demanding and accepting bribe.

2. Mr. Behera, learned advocate appears on behalf of

respondent and on query made submits, his client was acquitted in

the vigilance case on judgment dated 13th February, 2017 made by

the Court of Special Judge (Vigilance).

3. On perusal of the reasoning paragraphs in said judgment

dated 13th February, 2017 we see that relying upon evidence of

prosecution witness nos.1, 2 and 5 there was direction for acquittal.

The learned Judge found, inter alia, omission to prove demand of

bribe.

4. Appellant has peremptory adjournment to prosecute the

appeal.

5. List on 11th March, 2025.

                                                                 (Arindam Sinha)
                                                                 Acting Chief Justice


Digitally Signed                                                    (M.S. Sahoo)

Reason: Authentication                                                Judge
Location: ohc
Date: 18-Feb-2025
         Radha/Gs 19:16:31