SOMA MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application has been filed in connection with the appeal preferred from the judgment and order dated 25th June, 2012 passed by a learned Judge of this Court whereby and whereunder the said learned Judge disposed of the writ petition upon issuing certain directions with regard to the holding the disciplinary proceedings afresh in respect of the appellant/petitioner herein. The learned Advocate of the appellant/petitioner submits that the respondent-council has not yet allowed the appellant/petitioner to join the service although the order of dismissal has been specifically set aside by the Learned Single Judge.

(2.) The learned Advocate of the appellant/petitioner further submits that the learned Single Judge committed an error by not specifically directing the concerned respondent to allow the appellant/petitioner herein to resume the duties and also for making necessary payment of salaries and allowances.

(3.) There is no dispute that the Learned Single Judge was pleased set aside the impugned order of dismissal by the judgment and order under appeal dated 25th June, 2012. No appeal has been preferred on behalf of the respondent authorities.