Dr. Debashis Mohapatra vs State Of Odisha & Another .... Opposite ...
2026 Latest Caselaw 668 Ori

Orissa High Court

Dr. Debashis Mohapatra vs State Of Odisha & Another .... Opposite ... on 27 January, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C ) No.2356 of 2026

        Dr. Debashis Mohapatra            ....               Petitioner
                                                      Mr. N. Biswal, Adv.

                                  -versus-

        State of Odisha & Another         ....         Opposite Parties
                                                       Mr. P. Behera, ASC

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

                                   ORDER

27.01.2026

W.P.(C ) No.2356 of 2026 & I.A. NO.1363 of 2026

Order No

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

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. It is contended that even though the Vigilance Proceeding as well as the Disciplinary Proceeding were initiated on the self-same issue and Petitioner was acquitted in the Vigilance Proceeding vide judgment dt.20.04.2024 under Annexure-10, but on the face of his reply to the 2nd show-cause indicting the factum of acquittal, Petitioner has been imposed with the punishment in the Disciplinary Proceeding vide the impugned order dt.20.11.2025 under Annexure-13. It is contended that since charges in both the Proceedings are same, after his acquittal in the Vigilance Proceeding, Petitioner could not have been // 2 //

imposed with the punishment in the Disciplinary proceeding.

4. Learned Addl. Standing Counsel is directed to obtain instruction as to whether the charges in both the Proceedings are same and how the Disciplinary Authority dealt with the reply to the 2nd show-cause so filed by the Petitioner under Annexure-12.

5. As requested by Mr. P.P. Behera, learned Addl. Standing Counsel list this matter in the week commencing 16.02.2026.

6. Till the next date, operation of the impugned order dt.20.11.2025 may not be acted upon.

(Biraja Prasanna Satapathy) Judge

sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 27-Jan-2026 18:08:11