SUBIMAL DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS writ petition was moved on behalf of the petitioner Subimal Das, Manager of Radharaman Samabaya krishi Unnayan Samily (hereinafter referred to as the said Samity), challenging the impugned order of dismissal from service dated October 26,190 issued by the Secretary of the said Samity.

(2.) IT appears from the said impugned order, which is Annexure 'h' to the writ petition, that the service of the writ petitioner was terminated with effect from November 1, 1990 and in lieu of notice the petitioner was offered one month's pay which was directed to be collected from the office along with the salary till October 31, 1990.

(3.) THIS writ petition was admitted by Mukul Gopal Mukherjee, J. on november 1, 190, but no interim order was granted and on the subsequent date i. e. on November 21,1990 after hearing the submissions of Mr. Milan Chandra bhattacherjee, learned Advocate for the State , the learned Judge recorded the submission of the said respondent that the 'cadre authority' was the proper authority to initiate disciplinary proceeding against the petitioner and as the same has not been done in the present case the order of dismissal of the petitioner cannot be justified.