Abhijit Gangopadhyay, J. - (1.) The petitioner was a Bench Clerk attached to the Court of Additional District & Sessions Judge, Diamond Harbour. It was his transferred posting. Disciplinary proceeding was initiated against him for his unauthorized absence i.e. absence without taking leave and without prior information thereof to his Controlling Officer for the period from 15.02.2014 to 19.05.2014, 07.06.2014 to 19.08.2014 and again from 23.08.2014 to till the date of order of his suspension and initiation of disciplinary proceeding against him dated 03.12.2014.
(2.) In the said proceeding being Proceeding Case No. 03 of 2014 after holding disciplinary proceeding, initially, a punishment of compulsory retirement was imposed on him on 13 January 2015 which was challenged by the petitioner by filing a writ application in this Court being WP No. 3738 (W) of 2013. In the said writ application this Hon'ble Court on 23.02.2015 was pleased to set aside the order of punishment and observed that the proceeding was to be started from the stage of giving opportunity to give reply by the petitioner to the charge sheet issued to him.
(3.) In compliance with the said order passed by this Hon'ble Court the disciplinary authority being the District Judge of the District South 24-Parganas, at Alipore appointed one Civil judge, (Senior Division) as Enquiry Officer and one Civil Judge, (Junior Division), as Presenting Officer to hold the enquiry with regard to the Articles of Charge framed against the writ petitioner employee.;