Arun Kumar Mitra, J. - (1.) Challenge has been thrown in this writ petition to the impugned charge sheet, enquiry report and the final order being Annexures-A, F and G to the writ petition issued by and/or on behalf of the respondent Nos. 2 and 3 herein. Writ of Mandamus has been prayed for withdrawal and/or cancellation of the aforesaid Annexures-A, F and G to the writ petition. Writ of certiorari has been prayed for production of records concerning those Annexures-A, F & G and for quashing the same.
(2.) According to the petitioner, he was appointed as a conductor under South Bengal State Transport Corporation (hereinafter termed as said corporation). With effect from June 14, 1996. The said corporation is a statutory body established under Section 3 of the Road Transport Corporation Act, 1950 by the Govt. of West Bengal. The terms and conditions of service and/or employment regulated by a set of rules framed by the said corporation in exercise of power conferred by sub-Section (I) read with Clause C of sub-Section (2) of Section 45 of the Road Transport Corporation Act, 1950.
(3.) The petitioner states in paragraph 4 of the writ petition that he has been served with a charge sheet issued by the respondent No. 4, the Deputy Managing Director of the said corporation and an order of suspension through a memo being no. 559 dated February 5, 1990. This charge sheet is Annexure-A to the writ petition which is one of the subject matter of challenge as mentioned above. The petitioner sent two letters to the respondent No. 3 one dated April 17, 1990 and other dated May 16, 1990 praying for time as according to the petitioner he was seriously ill.;