Kulamani Rout vs State Of Odisha & Ors. ..... Opposite ...
2026 Latest Caselaw 473 Ori

Orissa High Court

Kulamani Rout vs State Of Odisha & Ors. ..... Opposite ... on 19 January, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                 WP(C) No. 3 of 2026
Kulamani Rout              .....       Petitioner
                                                   Mr. P. Mohanty, Advocate
                                  -versus-
State of Odisha & Ors.               .....            Opposite Parties
                                                      Mr. P.K. Panda, ASC
                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

19.01.2026

1. This matter is taken up through hybrid mode.

2. Heard Mr. P. Mohanty, learned counsel appearing for the Petitioner and Mr. P.K. Panda, learned Addl. Standing Counsel appearing for the Opp. Parties.

3. Even though the present writ petition has been filed seeking release of the financial and other benefits including promotion taking into account the acquittal of the Petitioner in the criminal proceeding vide judgment dtd.15.04.2024 under Annexure-2, but in course of hearing it is fairly contended that in the disciplinary proceeding so initiated on self-same issue, after issuance of the 2nd show-cause on 03.08.2024 under Annexure-4, Petitioner though has submitted a detailed reply on 13.08.2024 vide Annexure-4 series, but the disciplinary authority-Opp. Party No. 4 is not taking any final decision in the said disciplinary proceeding so initiated vide Memorandum dtd.12.04.2016. It is accordingly contended that Opp. Party No. 4 be directed to take a final decision on the issue involved in the disciplinary proceeding taking into account the reply made by the Petitioner to the 2nd show-cause on 13.08.2024. It is also fairly

contended that no final order has yet been passed in the disciplinary proceeding.

4. Learned Addl. Standing Counsel has no serious objection to the course of action proposed by the learned counsel appearing for the Petitioner.

5. Having heard learned counsel appearing for the Parties and considering the submissions made, this Court while disposing the writ petition, directs Opp. Party No. 4 to take a final decision on the issue involved in the proceeding taking into account the reply submitted by the Petitioner on 13.08.2024 under Annexure-4 series as expeditiously as possible, preferably within a period of six (6) weeks, if the proceeding has not yet been disposed of in the meantime.

6. The writ petition accordingly stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack