Aloke Chakrabarti, J. - (1.) This writ petition was heard along with Civil Misc. Writ Petition Nos. 11166 of 1988 and 8163 of 1990.
(2.) Heard the learned counsel for the petitioner as also the learned standing counsel for the respondents.
(3.) The contention of the petitioner is that while working as constable in the Railway Protection Force relating to an incident dated 3.12.1986, a proceeding was initiated by a charge-sheet dated 26.10.1987 and ultimately the petitioner was removed from service by order dated 10.11.1987 (Annexure No. 15 to the writ petition) and the appeal filed by the petitioner was also rejected by order dated 15.3.1988. Challenging the aforesaid two orders the present writ petition was filed. The respondents filed a counter-affidavit and the petitioner filed rejoinder-affidavit.;