S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition has been preferred by the petitioner against the order dated 10th April, 2003, as contained in Memo No. PO/Tapin/03/127 -33, whereby and where under departmental proceeding has been initiated.
(2.) GRIEVANCE of the petitioner is that for same set of facts, charges and on the basis of same evidence, earlier a proceeding was initiated by the respondents on 9th September, 1988 in which the petitioner was exonerated by the Labour Court in Reference No. 94 of 1982, disposed of by the Central Government Industrial Tribunal No. 2. The departmental proceeding as was initiated against the petitioner was stayed by the Court. During the Pendency of the writ petition, the petitioner retired on 31st May, 2005.
(3.) LEARNED Counsel for the Central Coalfields Ltd. was allowed (sic) to obtain instructions whether the proceeding initiated against the petitioner can continue after his retirement and, if so, to bring on record the provisions of law under which such proceeding may continue.;