Paritosh Kumar Mukherjee, J. - (1.) In the instant writ petition, the writ petitioner Robinder Singh Bhalla, Commander, P.V. Samudra, has challenged the communication dated May 18,1992, which is annexure "Y" to this petition, whereby the Harbour Master (River) had communicated that the application for voluntary retirement of the petitioner has been considered by the Chairman, but in the interest of public service the said application of voluntary retirement of the petitioner could not be accepted.
(2.) The writ petition was moved before Susanta Chatterjee, J. of this Court on May 26, 1992 and on May 28, 1992 by an ad interim order the Calcutta Port Trust Authorities were restrained from taking any disciplinary action against the petitioner. Ultimately, the writ petition was released by His Lordship by order dated August 19, 1992 and appeared before me for hearing.
(3.) The application for vacation of the interim order filed on behalf of the respondents was disposed of by this Court on December 3,1992, by directing early hearing of the main writ petition together with the said application for vacating the interim order.;