Satya Brata Sinha, J. - (1.)The petitioner in this writ application has questioned an order of suspension dated 11.11.1994 as contained in annexure 'A' to the writ application.
(2.)Mr. Kashi Kanta Maitra, learned counsel appearing on behalf of the petitioner submits that a bare perusal of the impugned order of suspension demonstrates that it has been held herein that the petitioner is guilty of gross-misconduct and dereliction of duty. It is further submitted that on 11.11.1994 on the date on which the said order was issued, no charge-sheet was served upon the petitioner. The learned counsel in support of his contention has relied upon a decision of Chittatosh Mookerjee, J. (as His Lordship then was) in the case of Dhirendra Kumar Saha Vs. State of West Bengal, reported in 1976 (2) Cal LJ 497.
(3.)Mr. Pulka Ranjan Mondal, learned counsel appearing on behalf of the State has produced before me a copy of the charge-sheet which appears to be dated 17.11.1994.
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