- (1.) The petition is directed against the order of the West Bengal Administrative Tribunal in O.A 699 of 2015. The Tribunal has granted liberty to the West Bengal Government to continue a disciplinary enquiry against the petitioner, who retired from service on 31st January, 2015.
(2.) The brief facts in this case are as follows:
(3.) The petitioner was charge sheeted on 2nd March, 1991 after having completed about 13 years of service. The charge against the petitioner was that he had committed bigamy. The enquiry officer found him guilty of this charge. The disciplinary authority issued a second show cause notice to the petitioner on 11th February 1992 calling upon the petitioner to respond to the proposed punishment of dismissal from service. The petitioner preferred C.O No.3704 of 1992 challenging the action of the Government. An interim order was passed by this court on 27th April, 1992 directing that though further proceedings could continue in the enquiry no final order could be passed against the petitioner without the leave of this Court. It appears that the matter was dismissed for default in the year 2002. Thereafter, it was restored on 15th September, 2006. Later this court transferred the proceedings to the West Bengal Administrative Tribunal and the application was renumbered as T.A 4 of 2007. That application was disposed of on 4th March, 2010 by the Tribunal, recording that the writ petition had become infructuous. The second show-cause notice had been issued to the petitioner on 11th March, 1992. However, no action was taken by the Government on the basis of that second show-cause notice though the petitioner failed to reply to the same.;