- (1.) THIS appeal has been preferred by the Calcutta municipal Corporation against the order dated 14th May, 1991, passed by the court of the first instance on a writ application of respondent/writ petitioner.
(2.) SHORTLY stated, the facts are that the present writ proceeding, out of which the present appeal arises, was initiated against the inaction of the disciplinary Authority in not complying with the direction to complete the department proceedings within a period of six months from 6th November, 1990 in terms of the order passed by a Learned Single of this Court in an earlier writ application where the writ petitioner and asked for a direction for expedition of the departmental proceedings. By the said order dated 6th november, 1990 the Learned Single Judge of this Court disposed of the said earlier writ application directing, inter alia, that the Enquiry Officer would expedite the proceedings to conclude the enquiry within a period of three months if possible, and the Disciplinary Authority should apply its mind to the case on the basis of the report of the enquiry officer within a period of two weeks from the submission of the report so that the entire departmental proceedings against the writ petitioner over within a period of six months, if possible.
(3.) PURSUANT to the said order the Enquiry Officer concluded the enquiry and filed this report exonerating the writ petitioner from the charges leveled against him.;