CALCUTTA DOCK LABOUR BOARD Vs. SAROJ KUMAR DUTTA

JUDGEMENT

(1.) This appeal is directed against the judgment passed by the learned trial Judge on 14th January, 1988 in a writ proceeding initiated on the basis of the application made by the writ petitioner respondent.

(2.) It appears that against a departmental proceeding initiated against the said writ petition or by the Calcutta Dock Labour Board, the aforesaid writ petition was moved and various points were taken inter alia challenging the initiation of the disciplinary proceeding by issuing a charge-sheet and conduction of such disciplinary proceeding. It was contended by the writ petitioner in the said writ petition that the charge-sheet was issued with a closed mind and the disciplinary proceeding. It was contended by the writ illegally and in contravention of fairplay and natural justice.

(3.) The learned trial Judge disposed of the writ petition, inter alia, to the effect that the respondents to the writ petition namely, the appellants herein will supply all the documents as demanded by the writ petitioner within three weeks from the date of communication of that order. The writ petitioner will be at liberty to be represented by an Advocate of his own choice in the domestic enquiry, and raise objections relating to the proceedings in the domestic enquiry. The respondents will enhance 25% more of the subsistence allowance on completion of one year period of suspension of the writ petitioner. It was further directed that the respondents to the writ petition would conclude the enquiry with in a period of four months from the date of communication of that order, but ill the event the writ petitioner would ask for any adjournment, the period thereof should be treated as extended.