Arunabha Basu, J. - (1.) This appeal Is directed against the judgment and order passed by the learned single judge in connection with W.P. No. 9401 (W) 1997 whereby and whereunder the learned single judge dismissed the writ petition.
(2.) The Appellant / writ Petitioner challenged the disciplinary proceeding initiated against him, whereby the disciplinary authority after conclusion of the enquiry proceeding found the Appellant guilty to the charges framed against him and order of removal from service was passed by the disciplinary authority.
(3.) At the material point of time, the Appellant was posted as Station Superintendent, Gazole Group Electric Supply within the district of Malda under the Malda Operation and Maintenance Division. He was charge sheeted for dereliction of duty for accepting bribe from one Ashoke Sarkar to the tune of Rs. 15,334/ - and ultimately refunded the amount to the said Ashoke Sarkar in presence of witnesses Naren Saha, Prabir Sarkar and Subhas Roy. Appellant was also charged for other misconduct as detailed in the Article of charge.;