RABIN BARMAN Vs. NATIONAL INSTITUTE OF HOMOEOPATHY

JUDGEMENT

(1.) This appeal has been filed challenging the judgment and order dated 25th September, 2006 passed by the Hon'ble Single Judge whereby His Lordship was pleased to dismiss the writ application.

(2.) The writ petitioner/appellant herein challenged the legality and validity of the charge-sheet issued on 4th June, 2003 to the writ petitioner. This Hon'ble First Court at the time of moving the said writ petition on 9th September, 2005 gave liberty to the respondent authorities to proceed with enquiry proceedings and further to pass a final order, but that order should not be given effect to without the leave of the Hon'ble Court.

(3.) After conclusion of such enquiry proceedings, a leave was prayed in the said writ petition to give effect to the final order dated 30th January, 2006 passed by the authorities in the disciplinary proceedings against the writ petitioner/appellant herein. The said application was heard out before the Hon'ble Single Judge on 18th September, 2006 and His Lordship by a judgment/order dated 25th September, 2006 dismissed the said writ petition and granted leave to the respondents to give effect to the final order so passed by the respondent authorities on 30th January, 2006.