SUDHANSU SEKHAR GANTAYAT Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS Writ Petition has been filed for quashing the charge sheet I of Disciplinary Proceedings.

(2.) THE facts and circumstances giving rise to the case are that certain allegations were made against the Petitioner while he was working as Civil Judge (Senior Division), as per the report submitted by the District Judge, mainly relating to misconduct with one lady Judicial Officer and for not making payment of Cable charges by his son to the Cable operator.

(3.) SUBSEQUENT thereto, this Court received some complaints against the Petitioner on the basis of which D.P. No. 9 of 2002 was initiated issuing the charge sheet dated 7.2.2003 (Annex -12) containing seven charges. Two charges are based on the allegations dealt with earlier. Hence this petition.