Paritosh Kumar Mukherjee, J. - (1.) - The present writ petition has been moved by A. Padmanabhan, the former Branch Manager, Punjab National Bank, Chittaranjan Avenue Branch, for the second time, on February 12, 1985, when after the order of' remand bypassed by this Court in terms of the judgment, dated June 29, 1982, delivered by P. C. Borooah, J, in Matter No. 1267 of 1981, His Lordship gave express liberty to the bank authorities, to issue fresh charge sheet, against the petitioner, if so advised, in accordance with law, after quashing all earlier charge sheet, dated November 21, 1977, and all subsequent proceeding thereto, including the order of dismissal, and the appellate order.
(2.) At the time of issuance of the Rule, no interim order was granted by Umesh Chandra Banerjee, J, except that enquiry, which was stated to have commenced, shall continue and final order might be passed, but the same shall not be communicated to the' petitioner, until further orders of this court.
(3.) The writ petition was mentioned before me on February 17, 1987, when l was taking "ready matters", under Article 226 of the Constitution "for hearing", and it was pointed out by the counsel for bank administration before me on that day that the respondents have passed the final order in the departmental proceeding, which has been kept in "sealed cover" and filed, in court before me.;