LAXMIDHAR PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) SOUBHAGYA Sundar Das, learned counsel for the petitioner, Mr. A. Mishra, learned Additional Government Advocate for the State and Mr. S.K. Pattnaik, learned counsel appearing for the opposite parties 2 to 4.

(2.) THIS writ petition has been filed for quashing of the impugned orders dated 7.3.2001 (Annexure -10) and dated 30.7.2001 (Annexure -11) passed by the opposite party No.4 directing recovery from the salary of the petitioner.

(3.) AFTER taking over the charges, the petitioner on 22.12.98 (Annexure -6) intimated opposite party No.3 to shift the damaged cloth amounting to Rs. 12,075.50 and unusable damaged yarn to the tune of Rs. 87,268.00 to Central Depot of the Head Office on the ground that such stock could never be sold in the market and if it retained for further period, there would be further loss. Thereafter, on 19.1.2000 (Annexure7), opposite party No.2 directed the petitioner to shift the stock to Balasore Sale Depot since it was decided to close the Central Depot at Balasore and after shifting, under Annexure -8, the petitioner again represented to opposite party No.2 to shift the damaged stock to Bhubaneswar.