Sanjib Banerjee, J. - (1.) - The petitioner, who has had a colourful life, questions the propriety of his removal from service by the Railway Protection Force on the ground that he had more than one wife at several points of time.
(2.) A previous order of punishment was set aside in the domestic appeal and the petitioner questioned the propriety of such appellate order in this court since the same left the petitioner exposed to disciplinary action from the stage immediately after the petitioner was furnished the inquiry report. The petitioner’s challenge to the appellate order by way of WP 3325(W) of 2012 was disposed of on August 14, 2012 by not interfering with the order of the appellate authority but by requiring the petitioner to be furnished the report of the original disciplinary authority who could not pass the order of removal from service since it was beyond his jurisdiction to do so.
(3.) Following the order of this court of August 14, 2012, the petitioner was called upon, by a notice of November 26, 2012, to show cause why a punishment under Rule 153 of the Railways Protection Force Rules, 1987 would not be awarded to the petitioner. The petitioner replied the following day. His letter claimed, “I do not like to show any fault of the enquiry officer I simply beg you to save my service ”. The petitioner referred to his first wife being happily married to another and his third wife also having remarried after her separation from the petitioner. However, the petitioner’s reply of November 27, 2012 did not deal with the wife whose name the petitioner declared as his wife at the time of the petitioner joining his service and which wife the petitioner did not formally divorce prior to marrying the third wife who lodged the complaint against the petitioner upon discovering that he had been previously married.;