J. SAMESWAR RAO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Petitioner has filed the Present Writ Petition inter alia challenging the impugned order dt.24/3/2015 so passed by the Opp. Party No.1 under Annexure-14 and with a further prayer to direct the Opp. Parties to regularize the services of the Petitioner for the period he remained under suspension and to give all service benefits for the said period.

(2.) The factual matrix giving rise to filing of the present Writ Petition is that the Petitioner while working as a Medical Officer in PHC, Kundra in the district of Koraput, he was conferred with the power of drawing and disbursement authority. The Petitioner after assuming the charge of D.D.O brought to the notice of the CDMO, Koraput as well as Director, Health Services, Bhubaneswar about mis-appropriation and overdraft of the Government money by one Venkateswar Das, Jr. Clerk working in the said PHC on 1/9/1989 under Annexure-1. Accordingly, preliminary enquiry was held and in course of the enquiry, Sri Venkateswar Das agreed to refund the over-draft amount to the Government.

(3.) Mr. S.K. Samal, learned Additional Government Advocate on the other hand made his submission basing on the stand taken in the counter affidavit so filed by Opp. Party No.1 and the counter filed to the rejoinder of the Petitioner.