Bhaskar Bhattacharya, J. - (1.)By this writ application an employee has challenged an order of punishment inflicted by the respondent No. 2 demoting the petitioner to the post of Senior Medical Representative being Annexure 'P-14' on the basis of departmental proceeding.
(2.)The petitioner was initially appointed to the post of Sales Representative of the erstwhile Gluconate Health Limited. In the year 1981 the petitioner was promoted to the post of Supervisor and subsequently, in the year 1983 to the post of Sales Officer. On Jan. 25, 1993, Sri Syamal Roy, the then Sales Manager, the respondent No. 3, informed the petitioner by a letter that it had appeared from the record that the petitioner did not call at Head Office during the period from Dec. 2, 1992 to Dec. 14, 1992.
(3.)The petitioner gave reply and clarified that he went to the Head Office on Dec. 2, 1992 to meet Shyarnal Bhattacharjee, the then Assistant Sales Promotion Manager, for official purpose and on Dec. 3, 1992 to submit the leave application dated Dec. 2, 1992 on account of illness of his mother. Sri Syamal Roy, the respondent No. 3 herein, however, issued a charge sheet. The petitioner gave reply to the said charge sheet and requested him to supply a copy of written statement and/or complaint, if any, made by Sri Syamal Bhattacharjee, the then Assistant Sales Promotion Manager.
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