BIGHNARAJ TRIPATHY Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) Heard Mr. L. Pradhan, learned counsel for the petitioner and Mr.P.K. Muduli, learned Additional Standing Counsel for the opposite parties. Challenge is to the order dated 13.1.1986 of the District Judge, Koraput, Jeypore, as disciplinary authority, dismissing the petitioner from service as a disciplinary measure and to the order dated 17.10.1995 of the Appeal Committee dismissing his appeal and sustaining his dismissal. The relevant facts in brief are that the petitioner while working as Sherishtadar in the Office of the J.M.F.C., Umerkote was placed under suspension and disciplinary proceeding was initiated against him on the following charges.