LAXMIDHAR LENKS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THOUGH notice on admission and hearing had been issued, with consent of Mr. M. R. Panda, learned counsel for the petitioner and Mr. N.C Panigrahi, learned Addl. Govt. Adv. this writ application is heard.

(2.) ADMIT .

(3.) THE opposite parties have pleaded in their counter that after the petitioner had retired from service, he was prima facie found to be guilty of certain serious acts of misconduct committed by him during the period of his service and, therefore, it was decided to initiate departmental proceedings against him. According to rules sanction from Government for institution of the departmental proceedings had to be obtained as the petitioner had retired from service. Sanction from Government has in the meanwhile been received and, therefore, the proceeding should continued and till its termination the petitioner is not entitled to pens or other pensionary benefits.