Debasish Kar Gupta, J. - (1.) This writ application is directed against an order dated July 4, 2005 passed by the appellate authority in the matter of a disciplinary proceeding initiated against the petitioner.
(2.) The petitioner was working for gain as conductor (R) under the respondent No.1. While he was posted at Raigunge, a charge sheet was issued against him levelling two following charges: (1) 5 (five) old tickets of denomination of Rs. 2/- were found in the hand of the petitioner which had been kept by him with an intention to resale. (2) 6 (six) un-booked passengers were travelling from Rampurhat to Nalhati. Actual fare of the above journey was Rs. 1.50p.
(3.) The petitioner submitted his reply to the above charge sheet and an enquiry was conducted against him. The enquiry officer submitted a report before the disciplinary authority. The disciplinary authority passed the final order it the above disciplinary proceeding imposing the following punishments upon the petitioner. "ORDER Dated, Cooch Behar, the 12th October, 1988 His pay is reduced at the lowest of his grade pay i.e., Rs. 280/- from the date of his resumption in duty. He is allowed to resume his duties with immediate effect and the period of suspension will be treated as on punishment during which he will be entitled to S.A. only and nothing else.";