AJAYA KUMAR DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this writ application the Petitioner -Ajaya Kumar Dash, a Judicial Officer, has sought to challenge the order of his reversion dated 24.2.2000 passed by this Court purportedly pursuant to the order arising out of Disciplinary Proceeding No. 4 of 1995.

(2.) FROM the pleadings it appears that the Petitioner had preferred Writ Petition (Civil) No. 15 of 2002 before the Hon'ble Supreme Court of India under Article 32 of the Constitution of India and the Hon'ble Supreme Court by its Order Dated 11.2.2002 was pleased to dismiss the said Writ Petition as withdrawn with liberty to the Petitioner to file a petition under Article 226 of the Constitution of India and accordingly, the present writ application has been filed.

(3.) FROM the aforesaid six cases, total number of fourteen charges were framed and the same are as follows: