KHALESWAR NAIK Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner assails the order dtd. 17/8/2015 passed by the Odisha Administrative Tribunal, Cuttack Bench, Cuttack in T.A. No. 4(C) of 2014 and dtd. 12/1/2018 passed by the said Tribunal in R.P. No. 9 (C) of 2016, wherein the Tribunal rejected the prayer of the petitioner to re-engage him in the post of Grama Rakshi with all service benefits.

(2.) The brief fact as delineated in this writ petition tends to reveal as follows:

(3.) Learned counsel for the petitioner, Mr. Nayak, submitted that since the petitioner was acquitted from the charges, there is no impediment on the part of the authorities to re-instate him in the post of Grama Rakshi. Without giving any show cause notice, the authorities did not allow him to be reinstated in service after acquittal from the criminal case.