- (1.) This is an application under Article 226 of the Constitution of India against order dated July 23, 2010 passed by the West Bengal Administrative Tribunal in Original Application no.609 of 2010.
(2.) The writ petitioner is a government servant. A disciplinary proceeding was initiated against him. The disciplinary authority on March 7, 2008 issued a second show cause notice proposing punishment.
(3.) The delinquent government servant submitted his reply to second show cause notice. The reply was filed on May 27, 2008.;