JUDGEMENT
Chakrabarti, J. -
(1.) Petitioner being appointed on temporary basis as
Sub Inspector, Food and supplies under the Government of West Bengal,
was transferred to Food Corporation of India where he served till the year
1987. Petitioner was promoted to the rank of Inspector in the year 1983.
(2.) On May 6,1989, petitioner was placed under suspension as he
was arrested in connection with a criminal case by the Bishnupur Police
Station. Said police case ended in a final report.
(3.) On 30th January, 2001, petitioner was served with a
memorandum dated 30th January, 2001 issued by the respondent No. 2
levelling a charge against the petitioner alleging certain lapses during the
period from 1968 to 1978. In this connection, petitioner was scheduled to
retire on 31 st January, 2001 attaining the age of superannuation.;
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