J.K.Biswas, J. - (1.) The writ petitioner is aggrieved by the penalty imposed on him in the disciplinary proceeding, which was initiated by the respondents by issuing the charge sheet dated May 30th 1997.
(2.) The enquiry officer recorded the findings that allegations made against the petitioner were proved. The disciplinary authority imposed the penalty of dismissal from service by his order dated April 3rd, 1998.
(3.) Advocate for the parties have argued at length and they have cited to me a large number of decisions. I should not be thought of disrespectful to the authorities for not dealing with them, which I am not doing for the reason that, in my judgment, on the admitted facts and accepted principles of law, the penalty imposed, and the findings of the enquiry officer, cannot be sustained.;