Tapabrata Chakraborty, J. - (1.) The instant writ application has been preferred challenging, inter alia, the entire disciplinary proceeding initiated against the petitioner and the final order passed in the same on 18th September, 2014.
(2.) Records reveal that the writ application was initially heard on 26th September, 2014 and an interim order was passed and the same was extended until further orders by a subsequent order dated 10th November, 2014 and the Court also issued direction for exchange of affidavits. Pursuant thereto affidavits have been exchanged by the parties.
(3.) Mr. Majumder, learned advocate appearing for the petitioner submits that the charges framed against the petitioner are absolutely vague and that in the enquiry proceeding the petitioner was not granted appropriate opportunity of hearing and the enquiry report dated 30th October, 2013 was also not served upon the petitioner and the entire proceedings suffers from the vice of non -compliance of the principles of natural justice. Out of the four charges alleged against the petitioner, three charges were found to have been proved in the enquiry and on the basis of the same the petitioner was imposed a punishment of stoppage of five increments with cumulative effect and non -consideration for any promotion for the next 5 years and non -conferment of any important/independent charge. Furthermore, the petitioner was also transferred to Directorate of Distance Education, MANUU Headquarters, as would be explicit from the impugned order of punishment dated 18th September, 2014.;