BIMALENDU HALDER Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) This C.R. No. 9633 -w of 1984 was received by this Bench of the Tribunal on transfer from the High Court at Calcutta under Sec. 29 of the Administrative Tribunals Act, 1985 and was registered as T.A. 1357 of 1986.

(2.) In this writ application, the applicant, a scheduled caste employee working as Workshop Assistant in the Advance Training Institute, Howrah, has challenged his suspension order as well as the order for starting a disciplinary proceeding against him. The prayer is for quashing of Annexures -'C', 'F' and 'H' to the writ application. There was also a prayer for an interim order restraining the respondents from giving any effect or further effect to the Annexures 'C', 'F' and 'H' and to allow the applicant to discharge his normal duties and to pay his usual pay and allowances. On 13.7.84, the Calcutta High Court issued the above rule and passed an interim order as prayed for to remain in force till the disposal of the application with liberty to the respondents to apply for vacating and/or varying the said interim order on notice to the applicant. The respondents did not take any steps in the matter. All the respondents have been duly served.

(3.) The applicant was appointed as a Workshop Assistant on 5.4.62 and has been working in the same capacity to the entire satisfaction of the respondents at the Advance Training Institute, Dasnagar, Howrah, formerly known as Central Training Institute.