PRAVASH KUMAR SAHOO Vs. S M PATTNAIK

JUDGEMENT

(1.) BOTH the aforesaid miscellaneous applications spring from the main contempt application (Original Criminal Misc. Case No. 578 of 2000).

(2.) THREE writ petitions bearing O. J. C. Nos. 8712 of 1994, 10774 of 1997 and 3577 of 1999 were filed in this Court by way of public interest litigation making identical allegations with a prayer for directing investigation by the C. B. I. into the allegations of corruption and malpractices etc. against opposite party No. 5, an officer belonging to the I.A.S. in the Orissa cadre. They were heard together and disposed of by a common judgment dated 9 5 2000 with direction to the State Government, inter alia, to conduct a special audit by an audit team constituted by the Accountant General, Orissa, into different allegations of unauthorised diversion of funds, improper expenditure thereof and to fix responsibility if irregularity, illegality or misuse of fund is found and to take appropriate action. The Chief Secretary of the Government was directed to ensure that the audit team was constituted within a period of one month from the date of communication of the Court's order and the audit team was to submit its report within three months from it's constitution. The State Government was also directed to take prompt follow up action on the basis of the said report. There were also other directions issued by this Court which need not be dealt with at this stage.

(3.) THIS Court on 14 11 2000 while issuing notice in the contempt case passed order in the Misc. Case No. 94 of 2000 as follows :