TAPABRATA CHAKRABORTY,J. - (1.) Affidavit of service filed by the petitioner be kept on record. In spite of service, no one appears on behalf of the private respondent no.6.
(2.) The subject matter of challenge in the present writ petition is a decision made by the respondent no.1 in the minutes of hearing, being Annexure-"P-12" to the writ petition.
(3.) Records reveal that a complaint dated 8th April, 2015 was treated as FIR and Asansol (South) P.S. Case No. 123 of 2015 dated 08.04.2015 under sections 341/323/325/326/307/385/506/34 of the Indian Penal Code was registered. The same was investigated upon and a charge sheet was filed on 30th April, 2015 and trial is pending. Subsequent thereto, in the month of May, 2015 the private respondent no. 6 lodged a written complaint to the National Commission for Scheduled Castes (in short, the said Commission) being the respondent no.1 against the petitioner herein. On the basis of a direction issued by the respondent no.1, a disciplinary proceeding was initiated against the petitioner in which an order towards withholding of increments was passed. In the midst thereof, by an order dated 23rd August, 2016 it was observed by the respondent no.2 that 'it is a fit case for reopening of the case for re-investigation' and on 24th April, 2018 the respondent no. 2 issued directions upon the respondent no. 5, inter alia, to monitor registration of cases under relevant sections of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short, the said Act of 1989).;