(1.) The present writ petition is directed against the order dated 04.12.2020 passed by the respondent no.2 whereby a charge-sheet with the statement of imputations on each article of charge had been served upon the petitioner, calling him to submit his reply within a period of 15 days alongwith a written statement of defence of each article of charge.
(2.) The challenge is on the ground that the petitioner had retired on 29.05.2020 on attaining the age of superannuation and had been relieved from the Kolkata Port Trust (KOPT), wherein he was sent on deputation. The petitioner had initially joined the respondent no.4, the Artificial Limbs Manufacturing Corporation of India (ALIMCO), Kanpur (Government of India undertaking) (under the Ministry of Social Justice and Empowerment) on 13.06.2013 and worked there till 30.06.2017 when he was relieved to join Kolkata Port Trust on deputation under the Ministry of Shipping, Government of India.
(3.) It appears that a show-cause notice dated 26.05.2020 was sent by the Chairman and Managing Director, Artificial Limbs Manufacturing Corporation of India (ALIMCO) whereby the petitioner was called upon to show-cause as to why the disciplinary action be not initiated against him for the lapses in making selections in the year 2013.