DWIPENDRA NATH MUKHERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition was heard-in-part in the presence of Mr. Moni Bhusan Sarkar and Mrs. Gita Gupta, learned Advocates for the petitioner, Mr. P. K. Mullick, Mr. Alok Banerjee and Mr. Subimal Mukherjee, learned Advocates for the Calcutta Port Trust authorities and Mr. Naren Debnath and Mr. Saptangshu Basu, learned Advocates appearing for Union of India, on different dates, that is, on January 19, 1993 and February 10, 1993, and during the "cease work" of this Court, on February 26, 1993, when Mr. Dwipendra Nath Mukherjee, the petitioner appeared "in person".

(2.) Today (March 17, 1993), judgment is being delivered in the presence of Mr. Moni Bhusan Sarkar, learned Advocate for the petitioner and Mr. Aloke Banerjee, learned Advocate for the Port Trust authorities.

(3.) The petitioner moved the present writ petition challenging, the validity of the impugned order passed by the Chairman and the disciplinary authority dated June, 23, 1990, thereby, imposing penalty of compulsory retirement upon the petitioner, which is set out at Annexure 'P' at page 119 of the amended writ petition.