SRIPATI NAIK Vs. STATE OF ODISHA AND OTHERS

JUDGEMENT

(1.) This writ petition under Article 226 and 227 of the Constitution of India has been filed wherein the order dated 23.10.2017 passed by the Managing Director, Odisha Cooperative Housing Corporation Limited, Bhubaneswar under Annexure-4 is under challenge whereby and whereunder the petitioner has been reverted from the post of Recovery Officer to that of the Deputy Manager on the ground of pendency of vigilance case making it operative till disposal of the vigilance case.

(2.) The brief fact of the case is that he, while working as Deputy Manager, was temporary promoted to the post of Recovery Officer, a post as under Category-II (Officer Grade-I) vide order dated 20.10.2014. The petitioner, while working as Recovery Officer, has been served an Office Order dated 23.10.2017 whereby and whereunder he has been reverted to the post of Deputy Manager on the ground of pendency of the vigilance case making it operative till the disposal of the vigilance case. The petitioner, being aggrieved with the said order, is before this Court by way of the instant writ petition.

(3.) The petitioner has taken the following two grounds in assailing the said order:-