JUDGEMENT
SAMBUDDHA CHAKRABARTI,J. -
(1.) Let the affidavit of service, filed in Court today, be kept with the records.
(2.) This writ petition is primarily directed against an order dated January 11, 2018 passed by the Appellate Authority in an appeal filed by the writ petitioner from the order of the Disciplinary Authority dated November 3, 2015. A direction that the order of termination of the petitioner would continue during the continuance of the disciplinary proceeding has particularly made the petitioner aggrieved.
(3.) On June 5, 2018 this writ petition was moved. Mr. Sengupta, the learned Senior Counsel appearing for the respondents nos. 3 and 4, prayed for a liberty to file an affidavit-in-opposition which was granted with liberty to the petitioner to file an affidavit-in-reply.;
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