SAMBUDDHA CHAKRABARTI,J. - (1.) Let the affidavit-of-service filed in Court today be kept with the record.
(2.) Heard the learned Advocates for the petitioner as well as for the respondents.
(3.) The petitioner was an employee of the respondent authorities. On certain charges a disciplinary proceeding was started against him and during the pendency of the said proceeding he had retired. The disciplinary proceeding had continued for a long time and ultimately by different orders of the Court the proceeding was concluded wherein the petitioner was partly found guilty of the charges levelled against him.;