Susanta Chatterjee, J. - (1.) Heard Mr. Chatterjee, learned Advocate for the respondent No. 2 applicant in the application for recalling the order dated 22.6.1993 in disposing of the instant writ petition on certain specific terms and directions and Mr. Mukherjee. learned Advocate in support of the writ petitioner, opposing the said recalling petition
(2.) By order dated 22.6.1993 this Court recorded that the petitioner was suspended in 1980 in view of a pending criminal case, but he was acquitted in 1990 and departmental proceeding was pending.
(3.) It is stated that a civil suit was filed in 1992 and there was an order of stay upto March, 1993. Writ petition was disposed on 22.6.1993 permitting the respondents to complete the departmental proceedings and to communicate the order within a time-bound schedule of 3 months. It was made clear that in case the final order be not communicated, the consequences will follow.;