LAWS(ORI)-2024-7-47

NARAYAN PRASAD BEHERA Vs. STATE OF ODISHA

Decided On July 24, 2024
Narayan Prasad Behera Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) Heard Mr. A.K. Chhatoi, learned counsel for the Petitioner and Mr. M.K. Balabantaray, learned Addl. Govt. Advocate for the State.

(2.) Petitioner has filed the present Writ Petition inter alia challenging order dtd. 25/5/2018, so passed by Govt.-O.P. No.1 under Annexure-13. Vide the said order, while disposing the proceeding initiated against the petitioner vide Memorandum dtd. 25/3/2017, the following punishment was imposed:-

(3.) Learned Addl. Govt. Advocate on the other hand while supporting the impugned order contended that since the petitioner all through was provided due opportunity of hearing and the proceeding was conducted in accordance with Rule-15 of the Rules, no illegality or irregularity can be found with the impugned order in question. The stand taken in Para-5 and 7 of the counter reads as follows:-