SUCHISMITA MISRA Vs. HIGH COURT OF ORISSA

JUDGEMENT

(1.) A retired Judicial Officer of the State of Odisha had approached this Court by filing the writ petition under Article 32 of the Constitution of India for quashing of the departmental proceedings initiated against her pursuant to a chargesheet dtd. 11/16/10/2021.

(2.) The facts in brief culled out from the record are that the Judicial Officer served as a Registrar of the Odisha Administrative Tribunal for the period from 28/6/2012 to 1/10/2015.

(3.) At the relevant point of time, during her service as Registrar of the Tribunal, an advertisement came to be published for the post of 'Caretaker' dtd. 25/11/2012, pursuant to which the selection was held and later the suitable candidates came to be appointed.