Mukerji, J. - (1.) This Special Appeal is by Bireshwar Chakravarti and the respondents to the appeal are: (1) Sri L.N. Kaula, Divisional Accounts Officer, Northern Railway, Allahabad, (2) Sri M.R. Sud, Divisional Mechanical Engineer, Northern Railway, Allahabad, (3) Sri A.L. Gupta, Divisional Personal Officer, Northern Railway. Allahabad, (4) Sri P.C. Shulda, Divisional Operating Superintendent, Northern Railway, Allahabad, (5) The Divisional Superintendent, Northern Railway, Allahabad.
(2.) Bireshwar Ghakravarti, the appellant, filed a petition under Articles 226 and 227 of the Constitution of India in this Court in July 1956 praying for: (i) a writ of 'prohibition' commanding the respondents to this appeal not to take any further steps in progress of an enquiry which had been instituted against the appellant on the ground inter alia that the enquiry was without jurisdiction; (ii) a writ of certiorari to quash the orders of suspension made against the petitioner on the 26th of May 1956; (iii) the issue of an order, writ or direction in the nature of mandamus or any other appropriate writ against the respondents commanding them to observe and enforce "law and rules of justice" in respect of the fundamental Constitutional rights of the petitioner.
(3.) An interim order or direction was also claimed to prohibit the respondents taking further steps in respect of the enquiry that was being conducted against the petitioner.;