ARINDAM SINHA,J. - (1.) This writ petition has been listed under the heading 'To Be Mentioned' at the instance of petitioner citing urgency. Affidavit of service along with postal receipts and track record, separately handed up, show service on all respondents. Writ petition is taken up for hearing on urgent basis.
(2.) Petitioner is a member of faculty of Dr. Bhupendra Nath Dutta Smriti Mahavidyalay in district Burdwan. He has several prayers on having impugned order dated 31st May, 2018 of Appellate Authority, report dated 7th March, 2018 of Internal Complaints Committee (ICC) and show cause notice dated 4th June, 2018.
(3.) Mr. Bhattacharya, learned advocate appears on behalf of petitioner and submits, first writ petition of his client ended in order dated 23rd May, 2018 in appeal whereby his contention of earlier order passed by Appellate Authority without giving him opportunity of hearing was upheld. Appellate Authority has once again passed order impugned which should be set aside by this Court in this second writ petition of his client.;