P.K. Mukherjee, J. - (1.) List has been revised. No one has turned up on behalf of the petitioner to prosecute the petition.
(2.) With the assistance of learned Standing Counsel, I have carefully gone through the writ petition and the impugned orders under challenge.
(3.) The petitioner is aggrieved by two orders; dated October 17, 1994 and July 19, 1977, passed by respondent Nos. 1 and 2 respectively, as well as the show cause notice dated September 19, 1974 issued by the respondent No. 2 calling upon the petitioner as to why the service of the petitioner be not dispensed with.;