D.P.Kundu, J. - (1.) This writ petition is directed against the order of suspension dated 20.04.95 (Annexure 'E' of the writ petition), the charge-sheet dated 12.06.95 (Annexure-'F' of the writ petition) and the corrigendum of the charge-sheet dated 10.07.95 (Annexure-'G' of the writ petition).
(2.) The petitioner, inter alia, prayed for a writ of mandamus directing the respondents and/or their Managers, officers, subordinates to (a) forthwith rescind, recall forbear and withdraw and/or not to give any effect or further effect to the charge-sheet dated 12.06.1995 (Annexure-'F') read together with corrigendum dated 10.07.1995 (Annexure-'G') and the order of suspension dated 20.04.1995 (Annexure-'E') and (b) treat the petitioner on duty during the period of suspension and accordingly pay him his full wages and allowances and other privileges for which he would have been entitled as if he came on daily duties and also to pay salaries for 65 days to the petitioner while he was in judicial custody and/or not to take any step or further steps which are prejudicial to the interest of petitioner on the basis of the charge-sheet dated 12.06.1995, corrigendum dated 10.07.1995 and order of suspension dated 20.04.1995 (Annexures 'F', 'G', 'E' and/or not to proceed further with the departmental enquiry instituted on the basis of the aforesaid charge-sheet and corrigendum.
(3.) The petitioner further prayed for a writ of certiorari commanding the respondents and/or their Managers, officers, subordinates to certify and to send to this court the records of the disciplinary proceedings relating to the charge-sheet dated 12.06.1995, corrigendum dated 10.07.1995 and order of suspension dated 20.04.1995 (Annexures 'F', 'G', 'E') for examination and for quashing if found illegal invalid and/or inoperative and thus, to render complete justice.;