Sanjib Banerjee, J. - (1.) The object of the present exercise is to uphold the sanctity of the judicial process to give due effect to a judicial order which has attained finality.
(2.) The petitioner was suspended on April 25, 2000 and disciplinary proceedings were initiated against him which culminated in an order of dismissal from service passed on December 6, 2001.
(3.) Though the petitioner preferred an appeal from the order of punishment, he also challenged the disciplinary action on the ground of jurisdiction by way of a petition under Article 226 of the Constitution before this court. The domestic appeal was decided against the petitioner on December 3, 2002. The writ petition, WP 2081(W) of 2001, was disposed of on June 21, 2002 without interfering with the disciplinary action or the order of punishment. The appeal against such order was decided as late as in the year 2009. The appellate order of February 18, 2009 needs to be noticed in somewhat great detail in view of the unusual order proposed to be made herein.;