GOPINATH MOHANTY Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) THE Petitioner challenges the order dated 4 -1 -1973 (Annexure 2) passed by the Additional District Magistrate, Cuttack whereby he was made to retire from Government service with effect from 1 -2 -1973 under Rule 71(a) of the Orissa Service Code.

(2.) SHORN of unnecessary details the undisputed facts are these:

(3.) THE sole point for consideration is whether Rule 75(b) of the Bihar and Orissa Service Code applies to this case. The rule is in the following terms: