Abhijit Gangopadhyay, J. - (1.) This judgement is in 8 (eight) parts. Part: I The writ application relates to a disciplinary proceeding initiated by the Railway Protection Force against the petitioner who in the writ application has introduced himself as an Inspector of South Eastern Railway against whom charge-sheet was issued on 10.01.2014 by the Senior Divisional Security Commissioner, Railway Protection Force, and South Eastern Railway Kharagpur (RPF, in short, hereafter). In the said writ application writ of mandamus was prayed for direction on the respondent authority (i) for not giving any effect or further effect to the charge-sheet dated 10.01.2014; and (ii) for not giving any effect to the (a) findings of the Enquiry Officer dated 05.06.2014; (b) the speaking order dated 18.04.2015 and 17.12.2016; and (c) the show cause notice dated 21.09.2017.
(2.) Direction for not disturbing service of the petitioner and writ of or in the nature of prohibition in respect of the above charge-sheet etc. has also been prayed. Part: II
(3.) This writ application was initially heard by the writ Court on 25.10.2017. The writ Court did not interfere with the disciplinary proceedings and the writ application was dismissed as it was filed at the stage of show cause (more specifically, according to the appeal Court, second show cause).;