AMRITA SINHA, J. - (1.) The petitioner was an employee of the West Bengal Essential Commodities Supply Corporation Limited. He was appointed on 20th January, 1981. A disciplinary proceeding was initiated against him and he was suspended from service on 12th December, 1987. The disciplinary proceeding culminated in a minor order of penalty passed by the Managing Director of the respondent on 10th May 1991. The petitioner rejoined service on 7th June, 1991.
(2.) Being aggrieved by the order of penalty imposed upon him the petitioner filed a writ petition before this court. The said writ petition being C.O. no. 10170(W) of 1991 was disposed of on 14th June, 2015 setting aside the order of penalty. The court directed that it will be open to the respondent to give a copy of the enquiry report to the petitioner and to give reasonable opportunity to him to make his representation with regard thereto and to dispose of the matter after considering the representation which the petitioner may make.
(3.) In terms of the order passed by the court the enquiry report was made over to the petitioner and the petitioner submitted his representation in response thereto. The respondent authorities however, remained silent and did not proceed with the matter any further.;