SARAT KUMAR ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present petition is preferred to challenge the decision dated 22.07.2015 of the Odisha Administrative Tribunal, Bhubaneswar in O.A. No. 2984 of 2013, whereby dismissal of the petitioner is upheld and the application of the petitioner is found and held to be devoid of any merit.

(2.) There is no dispute about the fact that the petitioner was dismissed from service by earlier order dated 24.10.2007 and after that dismissal being set aside, a fresh inquiry was held. Thereafter he was again dismissed by the order dated 19.10.2013. The charge sheet against the petitioner reads as under:

(3.) It appears from the record of the case that the opposite parties had undergone the exercise of supplying documents through registered post with A.D. with a direction to the petitioner to submit his written statement of defence. The petitioner had refused to receive the documents and his house was found to be closed. Therefore, the authorities proceeded to publish a notice in the Odia Newspaper and it was only thereafter that the petitioner appeared and received the documents from the office on 17.06.2013 and submitted his written statement of defence on 19.06.2013. Thereafter, the inquiry was conducted and the report was submitted.