S.P. Talukdar, J. - (1.) Grievance of the applicant/writ petitioner, as ventilated in the present application, relates to alleged inaction, if not, willful indifference, on the part of the respondents -authority in complying with the judgment and order dated 15th November, 1987 passed by learned Single Bench of this Court in C.R. No. 3301 of 1979.
(2.) The petitioner filed an application under Article 226 of the Constitution thereby challenging the charge sheet dated 27th November, 1978 issued by the Additional Inspector General of Police, the Disciplinary Proceeding No. 21 of 1975 and the enquiry report dated 8th August, 1978 submitted by the Deputy Inspector General of Police, Headquarters - West Bengal. The petitioner also raised grievance regarding certain adverse remarks in the Annual Confidential Report.
(3.) The learned Single Bench of this Court after contested hearing of the matter disposed of the writ application by the judgment and order dated 15th November, 1987. The relevant direction given in the said judgment is: In view of my findings that all the orders impugned in the writ application excepting the charge sheets cannot be sustained, the respondents are directed to accord all the service benefits, the writ petitioner would have been entitled had he not been proceeded against within 8 weeks from date. The promotion and confirmation of the petitioner to which the petitioner would have been entitled had he not been fastened with the orders impugned in the writ application should be taken up for consideration by the respondents for conferment of the benefits of promotion and confirmation within 6 weeks from the date of communication of this order....;