GEETI RANJAN MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) I have heard the learned counsel appearing for the Petitioner as well as learned Additional Standing Counsel appearing for the State-Opposite Parties. Perused the pleadings of the respective parties as well as the documents annexed to the respective pleadings.

(2.) This writ petition has been filed by the Petitioner with a prayer for a direction to the Opposite Parties to give promotion to him to the rank of Deputy Superintendent of Police pending disposal of Bolangir District Disciplinary Proceeding No.15 of 2017 w.e.f. the date of his batchmates and immediate juniors have been given promotion in terms of the G.A. and P.G. Department Office Memorandum dtd. 17/6/2021 under Annexure-10 to the writ petition.

(3.) Mr. A.K. Acharya, learned counsel appearing for the Petitioner submitted that while the Petitioner was serving as Inspector of Police in Puintala Police Station in the district of Bolangir, vide compliant of the Additional Superintendent of Police, Bolangir vide letter No.4850/DCRB dtd. 27/5/2017 under Anneuxre-1, a proceeding was registered as Bolangir District Disciplinary Proceeding No.15 of 2017. It is further submitted by Mr. Aharaya that although the Petitioner is cooperating with the Departmental Authority, however, the same has not been concluded as of now and for such delay in concluding the Disciplinary Proceeding, the Petitioner cannot be blamed.