Biraja Prasanna Satapathy, J
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel appearing for the Parties.
3. Instruction provided vide letter dtd.23.11.2022 be kept in record.
4. Petitioner has filed the present writ petition inter alia challenging the order of suspension passed on 16.02.2018 under Annexure-1.
4.1. Learned State Counsel also on the other hand contended that after being placed under suspension, a proceeding was initiated against the
Petitioner and the said proceeding was disposed of vide office order dtd.01.10.2021 by imposing the following punishment:-
“(i) To withhold 02 increments with cumulative effect in accordance with rule 13(VI-A) of Odisha Civil Rule 1962.
(ii)The period of suspension (From 16.02.2018 to the date of reinstatement) shall be regularizedâ€.
4.2. It is contended that while disposing the proceeding vide order dtd.01.10.2021, the period of suspension from 16.02.2018 till the date of of
reinstatement has been regularized. Since Petitioner has already been reinstated and the period of suspension has already been regularized, nothing
remains to be decided in the present writ petition.
5. Having heard learned counsel for the Parties and considering the nature of challenge made in the writ petition, since it is found that the Petitioner in
the meantime has been reinstated and the period of suspension has also been regularized, the prayer as made in the writ petition has become
infructuous.
6. Accordingly, the Writ Petition stands disposed of as infructuous..
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