SANJITA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This intra-Court appeal is directed against the judgment dtd. 25/6/2024 passed in W.P.(C) No.7375 of 2021, dismissing the petition on the ground that the petitioner should have taken steps to implement the minor punishment awarded in the departmental proceeding instituted while she was working as the Administrative Officer at Srirama Chandra Bhanja Medical College and Hospital, Cuttack and should have objected to the subsequent increments sanctioned in her favour.

(2.) A brief narration of facts emanating from the pleadings contained in the writ petition would suffice to determine the issue raised in the present case that whether the petitioner is responsible for implementation of minor punishment enumerated under Rule 13 of the Odisha Civil Services (Classification, Control and Appeal) Rules, 1962, awarded against her in the departmental proceedings.

(3.) Having considered the fact scenario of the present matter, this Court condoned the delay in filing of writ appeal vide Order dtd. 4/4/2025. Thereafter, the matter got listed on 30/4/2025, 8/5/2025 and 9/5/2025. At the request of counsel for both the sides, the matter again appeared on board on 12/5/2025.