Paritosh K. Mukherjee, J. - (1.) The writ petitioner is an Assistant Sub-Inspector of Police attached to the District of West Dinajpur and has moved the present writ petition, against the final order of reduction in rank in a departmental proceeding and obtained this Rule on December 14, 1982 from B.C. Basak J. but no interim order was granted by his Lordship.
(2.) Although, it appears, the petitioner moved against the final order of reduction in rank which was passed by the disciplinary authority, viz., the Superintendent of Police, West Dinajpur at the time of hearing of the writ petition, Mr. Amar Nath Dhole, Learned Advocate, had challenged the entire departmental proceedings starting from issuance of the charge-sheet till passing of the final order, as according to him, entire proceeding was conducted in violation of the principles of Natural Justice.
(3.) Mr. Indrajit Sen, learned Advocate appearing for the respondents used an affidavit-in-opposition, which was affirmed by the Superintendent of Police, West Dinajpur on February 8, 1985 dealt with the allegations made in the said writ petition.;