PRAVASINI PANDA SMT Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS writ petition is a story of an untold misery. Petitioner, Smt. Pravasini Panda, is the unfortunate wife of a Class-IV employee in the Court of Sub-Divisional Judicial Magistrate, Chhatrapur who has come to this Court for the second time seeking the following reliefs:

(2.) PETITIONER's husband Purusottam Panda, Process Server employed in the Court of the Sub-Divisional Judicial Magistrate Chhatrapur, Dist. Ganjam while was on duty to serve process on December 19, 1983 at Rambha did not come back and was found missing. It appears from the materials on record that immediately on December 19, 1983, as alleged in the writ petition, the petitioner's wife filed an application before the learned Magistrate praying, inter alia, to direct for an enquiry into the matter of disappearance of her husband with effect from December 13, 1983 when he had proceeded to Rambha to process.

(3.) IT is stated in the writ petition that pursuant to the application, the S. D. G. M. , Chhatrapur vide his letter dated December 20, 1983 intimated this fact to the then District Judge, Ganjam, Simultaneously, the S. D. J. M. also directed the O. I. C. , Rambha Police Station to make an investigation in that regard. It is further averred in the writ petition that while the matter stood thus, the District Judge, Ganjam without taking any proper step to find out the whereabouts of the petitioner's husband initiated a Disciplinary Proceeding against the petitioner's husband Purusottam Panda and framed the following charges against him.