K.M.Ganguli, J. - (1.) The petitioner challenges in the instant application under Article 226 of the Constitution of India, an order of dismissal dated November 5, 1976 and the order passed by the appellate authority on February 2,1990.
(2.) It appears that the matter was initially moved on April 19, 1990 and a formal rule was issued on September 6, 1990. It further appears from records that the rule is not yet ready as regards service. But as the contesting respondents have entered appearance and have filed an affidavit in-opposition, service of the rule may be dispensed with and the matter may be treated as ready as regards both service and affidavits.
(3.) The writ petition is not very comprehensive and is rather sketchy and the sequence of events have to be gathered from the petition, the affidavit-in-opposition and the affidavit-in-reply together with the written submissions made by both the parties.;