ARUNODAYA SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) In the present appeal under Section 17 of the Orissa Special Courts Act, 2006, the appellant has prayed to quash the order dated 24.06.2011 passed by the Authorised Officer, Bhubaneswar inConfiscation Case No.4 of 2008, rejecting the application filed by him to drop the confiscation proceeding.

(2.) Mr.Behura, learned Senior Advocate appearing for the appellant contends that the proceeding under the Special Courts Act, 2006 against the appellant who is a member of the Indian Administrative Service since in the year 1996, has been initiated prior to the amendment, which was published in the Orissa Gazette vide Notification dated 27 th November, 2010, amending Rule-2 of the Orissa Special Courts Rules, 2007 and inserting the followings words:

(3.) Mr. Behura, learned Senior Advocate submits that the appellant was promoted from the rank of Orissa Administrative Service to the Indian Administrative Service in the year 1996 and the proceeding against the appellant was for the check period from 17.06.1970 to 15.05.1997, i.e. for a period after the appellant joined the Indian Administrative Services (IAS).