M.H.S. Ansari, J. - (1.) Petitioner is a driver in the Durgapur State Transport Corporation (presently renamed as South Sate Transport Corporation.) Petitioner was involved in an accident while driving the vehicle No. WMH-9073 and as a result of the said accident several people died . Petitioner was placed under suspension by an order dared 28th April and thereafter was served with a charge sheet dated 16th June, 1994 and a departmental enquiry was conducted into the said charges. Based upon the findings of the Enquiry Officer, the disciplinary authority passed an order of removal from service at the same time foreiting the gratuity in full.
(2.) Petitioner has questioned the order of suspension, charge sheet, enquiry report and the final order of removal dated 30th April, 1997.
(3.) When the writ application was moved before Court on 10th September, 1997 directions for affidavits were issued.;