SUSANTA KUMAR TRIPATHY Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. J.Rath, learned senior counsel for the petitioner and Mr. S.Das, learned Additional Standing for the O.Ps.

(2.) THE petitioner has come up before this Court against the order dated 4.10.2008 passed by the Engineer -in -Chief Electricity -cum -Principal Chief Electrical Inspector, Bhubaneswar, O.P.2 dismissing him from the post of Jr. Engineer (Electrical), (Annexure -1) and the order dated 21.2.2009 (Annexure -3) passed by the Commissioner -cum -Secretary to Government in Energy Department, O.P.1, in appeal confirming the order of dismissal. The petitioner has also made a further prayer to direct the opposite parties to reinstate him in service with all the arrear service benefits.

(3.) THE brief facts leading to this writ petition tend to reveal that the petitioner, who was working as Jr. Engineer (Electrical), was prosecuted under the provision of Prevention of Corruption Act by the Special Judge, Vigilance, Cuttack, in T.R.Case No.141/2007 and ultimately, he was convicted and sentenced to undergo R.I. for one year and to pay a fine of Rs.1.00 lakh and in default of payment of fine, to undergo R.I. for a period of six months.