SARAT CHANDRA PANDA Vs. CHIEF EXECUTIVE OFFICER CESCO

JUDGEMENT

(1.) Though this matter was listed today for orders, with the consent of the learned counsel for the parties, it is taken up for final disposal.

(2.) Heard Sri Pattanayak, learned counsel for the petitioner and Sri Nanda, learned counsel for the opposite parties.

(3.) The petitioner calls in question, the impugned order of punishment in a disciplinary proceeding, giving him compulsory retirement from service.