(1.) NO long drawn order need be passed on this Letters Patent Appeal. Suffice it to say that this is fourth time the petitioner has come to the High Court. The petitions filed by the petitioner were (a) C.W.J.C. No. 448 of 1967 (b) C.W.J.C. No. 1900 of 1970 (c) C.W.J.C. No. 10189 of 1989 and (d) C.W.J.C. No. 2751 of 1995.
(2.) OF any departmental proceeding which was taken against the petitioner it did not reach any conclusion and had failed. Of any subsequent proceeding which was taken out against the petitioner he was ultimately acquitted. The contention of the petitioner is that he is entitled to receive every conceivable service benefit in terms of equality along with his other colleagues, who were appointed along with him.The court cannot help expressing that the petitioner is right in his contention.
(3.) ON the last petition the petitioner did not receive any relief except that he may file representation. Apparently, nothing came out of the representation; otherwise the petitioner would not be in an appeal before the court. Then, if the petitioner had been given the latitude to file a representation it was also an opportunity to the respondents to restore all the benefits to him.