S BOSE Vs. ASSISTANT DIRECTOR OF SURVEY

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the appellant and Mr.P.S.Sivashanmugasundaram, learned Special Government Pleader appearing for the respondents.

(2.) The writ appeal has been filed by the writ petitioner challenging the correctness of the order of dismissal passed by the learned Single Judge.

(3.) It appears that in connection with an alleged misconduct of demanding bribe, a criminal case was initiated against the appellant and the disciplinary proceedings was initiated, but, however, it appears that he had been acquitted of the charges in the criminal proceedings in the year 2008. The grievance of the appellant is that though the order of acquittal in criminal case was during the year 2008, the learned Single Judge has ordered for continuation of disciplinary proceedings without taking into consideration