Deepak Kumar Panigrahi vs State Of Odisha ..... Opposite Party
2025 Latest Caselaw 4169 Ori

Orissa High Court

Deepak Kumar Panigrahi vs State Of Odisha ..... Opposite Party on 18 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WP(C) No.2251 of 2025
            Deepak Kumar Panigrahi         .....     Petitioner
                                                          Represented By Adv. -
                                                          Manoja Kumar Khuntia

                                         -versus-
            State Of Odisha                     .....            Opposite Party
                                                         Represented By Adv. -
                                                         Mr. U.C.Jena, A.S.C.

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                             ORDER

Order No.                                   18.02.2025


    01.        1.    This matter is taken up through Hybrid Arrangement
               (Virtual /Physical Mode).

2. Heard learned counsel for the petitioner.

3. Extra copy of the writ application be served on learned counsel for the State who shall obtain instruction in the matter.

4. Learned counsel for the State at the outset referring to the judgment of the coordinate bench in Saroj Kumar Padhi vs. State of Odisha (W.P.(C) No.11825 of 2023) decided on 01.10.2024, contended that the very same memorandum of charges has been quashed by the coordinate bench on the ground of delay of about 17 to 18 years in initiation of the disciplinary proceeding. He further contended that the present petitioner along with the abovenamed Saroj Kumar Padhi was co-accused

in the said disciplinary proceeding. On such ground, learned counsel for the State submitted that the petitioner stands in a similar footing with the abovenamed Saroj Kumar Padhi. Accordingly, the judgment in Saroj Kumar Padhi's case (supra) is squarely applied to the facts of the present case.

5. Learned counsel for the State is directed to obtain instruction in the aforesaid matter and intimate this Court by the next date.

6. List this matter in the week commencing 3rd March, 2025.

( A.K. Mohapatra)

Judge Rubi

Location: High Court of Orissa, Cuttack