Nihar Ranjan Ranasingh vs State Of Odisha & Ors. .... Opposite ...
2026 Latest Caselaw 3317 Ori

Orissa High Court

Nihar Ranjan Ranasingh vs State Of Odisha & Ors. .... Opposite ... on 9 April, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C ) NO.9934 of 2026

        Nihar Ranjan Ranasingh                ....                  Petitioner
                                                      Mr. M.K. Khuntia, Adv.


                                       -versus-

        State of Odisha & Ors.                ....          Opposite Parties
                                                       Mr. C.K. Pradhan, AGA

                         COROM:
    THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER

09.04.2026 Order No

1. 1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel appearing for the parties.

3. Considering the submission that during pendency of criminal proceeding, filing of defence by the petitioner in the disciplinary proceeding will jeopardize the prospect of the delinquent-petitioner involving the criminal case, this Court finds support of the submission of learned counsel has also the support of decision of the Hon'ble apex Court reported in AIR 1999 SC 1416, decided taking supporting of the old decision of the Hon'ble apex Court reported in AIR 1965 SC 155. This Court accordingly while disposing of the writ petition, permits the continuance of the Departmental Proceeding dtd.12.11.2025 under Annexure-2 involving the Petitioner but with the condition that no final order will be passed till finalization of the Criminal Case vide G.R. Case No.865/ 2024, arising out of Paradeep Lock P.S. Case No.313 of 2024 pending in // 2 //

the court of learned J.M.F.C.(P), Kujanga. This Court also permit the Opp. Parties to move the court involving G.R. Case No. 865 of 2024, arising out of Paradeep Lock P.S. Case No.313 of 2024 for its early disposal.

4. With the aforesaid observation and direction, the writ Petition stands disposed of.

5. Issue urgent certified copy as per Rules.

(Biraja Prasanna Satapathy) Judge

Jyoti

Location: HIGH COURT OF ORISSA