M.R.Mallick, J. - (1.) The petitioner who is an ex-military personnel was appointed as Court Keeper, High Court, Calcutta on a temporary basis on 5.7.1988 until further orders with effect from 5.7.1988 in place of D. G. Penn Anthany who retired with effect from 4.7. 1988.
(2.) In or about 17.6.1989 by a Memo. being No. 4938-GS the Deputy Registrar, Appellate Side, High Court, Calcutta issued a show cause notice directing the petitioner to submit show cause within 7 days alleging, inter alia, that the petitioner were not found in the quarter during the period of leave and that such act amounts to negligence of duty and breach of office discipline since the petitioner has been provided with the residential quarters in the court premises to stay there and to meet any emergency that may arise in the day and night.
(3.) On. the very day by another Memo being No. 4939-GS the same Deputy Registrar, Appellate Side, High Court, Calcutta issued another show cause notice directing, inter alia, to show cause against the allegations that the petitioner was directed on 14.6.1989 by the Registrar, Appellate Side, High Court, Calcutta to attend Howrah Station at 6 a.m. on 15.6.1989 for receiving the Hon'ble Mr. Justice Ram Nandan Prasad of Patna High Court but the petitioner was not made available in the official quarter in the Court premises and in the said memo it has also been alleged that about 11-15 p.m. on 14.6.89 the petitioner was not made available at the residential quarter and that in the next morning i.e. at 6-15 a.m. on 15.6.89 the petitioner was not also made available at quarter. The petitioner states that in the said memo it has also been alleged that the petitioner left Official quarter with- out taking any permission ignoring the duties to look after the security arrangements of the court building in the night of 14.6.89 and also in the morning of 15.6.89.;