BISWANATH SOMADDER,J. - (1.) The writ petitioner in the instant proceeding has challenged a charge sheet/memo dated 27th September, 2010, issued by the District Magistrate, Purba Medinipur who is also the Executive Officer of Purba Medinipur Zilla Parishad. Admittedly, the writ petitioner is a Nirman Sahayak of Brindabanchak Gram Panchayat under Kolaghat Development Block situated in the district of Purba Medinipur. Several allegations are contained in the charge sheet primarily with regard to misappropriation of Government fund. It appears that the writ petitioner has given a reply to the said charge sheet and is awaiting the fate of the disciplinary proceeding initiated against him. It further appears that this issue, which involves several allegations against the writ petitioner, is also a subject-matter in a pending Public Interest Litigation, being WP 17984 (W) of 2010, which is awaiting final adjudication.
(2.) In such circumstances as stated above, there is no scope for this Court to pass any mandatory order in the instant matter, save and except to the extent of observing that it shall be open to the concerned authorities to proceed in accordance with law expeditiously, subject, of course, to any further orders that may be passed by the Hon'ble Division Bench of this Court, which is, till in seisin of Public Interest Litigation as stated above.
(3.) The writ petition stands disposed of accordingly.;