RAMA KANT BURMAN Vs. BOARD OF TRUSTEES FOR THE PORT OF KOLKATA
LAWS(CAL)-2013-3-35
HIGH COURT OF CALCUTTA
Decided on March 19,2013

Rama Kant Burman Appellant
VERSUS
BOARD OF TRUSTEES FOR THE PORT OF KOLKATA Respondents

JUDGEMENT

- (1.) Two writ petitions have been filed against two orders of the same date. By the first order, dated October 3, 2012 the Deputy Chairman, Kolkata Port Trust, i.e., the respondent no. 2 herein as the disciplinary authority passed an order against Sri Rama Kant Burman, the petitioner herein, inter alia to the effect that disciplinary proceedings were initiated against the petitioner, Junior Assistant Manager (Administration), Haldia Dock Complex, that the Enquiry Officer had submitted a report, that pursuant to a direction from the Ministry the matter was referred to CBI and upon considering the report of the Enquiry Officer in the light of the CBI report it was considered necessary to hold a further enquiry into the charges framed against the petitioner and, therefore, Capt. A. K. Bagchi, Director, Marine Department was appointed to hold further enquiry. This order has been challenged by a writ petition being W. P. No. 976 of 2012.
(2.) An identical order was passed by the same Disciplinary Authority against the petitioner in respect of another charge. That order is also the subject matter of challenge in another writ petition being W. P. No. 977 of 2912 filed by the same petitioner.
(3.) Both the petitions are being heard together.;


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