Subrata Talukdar, J. - (1.) In this petition, the petitioner challenges the order of dismissal dated 20th April, 2005 and, all orders connected thereto in the impugned departmental proceeding.
(2.) It is relevant to first note that this writ petition is of the year 2005 and, was placed for consideration before this Court under the heading 'Old Writ Matters' in 2017. Thereafter, considering the age of the matter, learned counsel for the respondents/West Bengal State Electricity Development Corporation Limited (for short the Corporation) was granted the opportunity to consult the original records of the departmental proceeding (for short D.P ). The original records were consulted by learned counsel for the respondents/the Corporation, produced and relied upon in court.
(3.) Arguments were advanced by the learned counsel for the respondents/the Corporation on the basis of the original records. Considering the prayer for Certiorari in the nature of a direction upon the respondents/the Corporation to certify and transmit the records of the D.P for the purpose of quashing the same, this Court, with the consent of the parties, permitted production of the original records of the D.P without delaying the hearing further by awaiting exchange of affidavits.;