- (1.) The petitioner was initially employed as an Assistant Engineer under the West Bengal State Electricity Board and ultimately on promotion was appointed on temporary basis to the post of Deputy Chief Engineer (Electrical) in the said establishment. The charge-sheet was issued against the petitioner by the Disciplinary Authority on 16th September, 1997. It may be mentioned herein that the petitioner was to retire in the afternoon of 30th September, 1997 on attaining the age of superannuation. The petitioner by written representation dated 29th September, 1997 requested the Disciplinary Authority to allow inspection of certain documents mentioned in the said representation and also requested to grant 30 days time for preparation and submission of written statement of defence after inspection of the documents as mentioned in the said representation. The Disciplinary Authority, however, decided to hold an enquiry against the petitioner and for this purpose appointed Enquiry Officer and Presenting Officer by two Office Orders, both dated 13th December, 1997.
(2.) It was stated by the petitioner that inspite of repeated requests made to the Disciplinary Authority as well as to the Enquiry Officer inspection of the relevant documents were not given to the petitioner herein. However, the enquiry proceedings was concluded on 8th September, 1999 and pursuant to the direction of the Enquiry Officer petitioner also submitted his written arguments in defence on 22nd September, 1999.
(3.) Since the respondent authorities did not publish the outcome of the enquiry proceedings for a considerable period a writ petition was filed earlier by the petitioner herein which was finally disposed of by a Single Judge of this Court on 12th June, 2000 whereby the respondent authorities were directed to serve the enquiry report on the petitioner within a period of two weeks from the date of the said order and the petitioner was given liberty to submit his representation before the respondent authorities within a week from the date of receipt of the enquiry report and the respondent authorities were directed to pass necessary order within a week from the date of receipt of the said representation from the petitioner.;