Citation : 2025 Latest Caselaw 4727 Ori
Judgement Date : 6 March, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.37227 of 2023
Chhabi Behera .... Petitioner
Mr. S. Mallik, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. Panigrahi, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
Order 06.03.2025 No. 05. 1. While perusing the inquiry report it came to
light that in such report repeated reference has been made to the statements of the Petitioner stated to have been recorded during the course of the proceeding.
2. Admittedly, such statements are not on record. Since this Court is of the considered view that the same will have a direct bearing on the merits of the matter, learned counsel for the State is requested to produce the file of the departmental proceeding which culminated in passing of the impugned order of punishment dated 23.05.2018 (Annexure-6) passed by the Government of Odisha, Food Supplies & Consumer Welfare Department, which is assailed in this writ petition.
PKS
3. Learned counsel for the Petitioner, during the course of submission, has sought to rely on several judgments of the Apex Court as well as this Court. He is requested to file a memo of citations and serve a copy thereof on the learned counsel for the State.
4. Since the pension of the Petitioner has been stopped and is aged about 75 years, learned counsel for the State is called upon to produce the relevant files within two weeks hence.
5. List this matter on 08.04.2025 as a first case on Board showing the same as part heard.
(V. NARASINGH) Judge
Signed by: PRADEEP KUMAR SWAIN
Location: Orissa High Court, Cuttack Date: 07-Mar-2025 12:12:33
PKS
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