BHADA MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) ON 26.8.2004, following order was passed by this Court:

(2.) IN compliance thereof, learned Addl. Government Advocate produces a Fax Message received from the Under Secretary to Government regarding the expected time for disposal of the Disciplinary Proceeding initiated against the writ petitioner. In that respect, Mr. Bhada Majhi v. State of Orissa and Ors. Indrajit Mohanty, learned counsel for the writ petitioner states that now he has not been instructed to stipulate any period to file the show cause or to concede to the contention for completion of the Disciplinary Proceeding when the order of suspension is continuing. Accordingly, Mr. Mohanty refrains from making any statement in that respect. He further states that in the meantime petitioner has filed another Original Application in the Orissa Administrative Tribunal as against the Departmental Proceeding and an order of stay has been passed by the Tribunal against the further proceeding of that Departmental Proceeding.

(3.) PETITIONER challenges to the order of suspension, Annexure -2 issued against him. That order of suspension is under challenge before the Orissa Administrative Tribunal, Cuttack Bench, Cuttack, in O.A. No. 1024(C) of 2004, and interim application moved by the petitioner for stay of the order of suspension was rejected on 28.6.2004. That order is under challenge in this writ petition.