PRAVAKAR SARANGI Vs. STATE OF ORISSA

JUDGEMENT

(1.) ALTHOUGH the matter is listed for admission, on the consent of the learned counsel for the parties, it is taken up for final disposal.

(2.) HEARD the learned counsel for the parties.

(3.) MR . B.P. Pradhan, learned counsel for the petitioner submits that the petitioner is working as the Road Transport Officer, Bhubaneswar and is a busy public functionary and his personal attendance is also not necessary for trial of the case as the question of personal identification is not involved. But the learned S.D.J.M., Bhubaneswar without appreciating these aspects and without assigning any reason rejected the said prayer/According to Mr. Pradhan the impugned order being a unreasoned one and contrary to the material on record and the settled principle of law deserves to be quashed.