Subhro Kamal Mukherjee, J. - (1.) This Letters Patent appeal is directed against the judgment and order dated August 23, 1995 passed by a learned single Judge of this Court whereby the learned single Judge rejected an application for recalling of the judgment and order dated January 31, 1992 holding, inter alia, that no ground, much less, satisfactory ground has been established for recalling of the said judgment and order dated January 31, 1992.
(2.) The brief facts leading to the filing of this appeal is summarised as under: Mongdayal Prasad (writ petitioner in short) was in employment at Cotton Mills Division of General Industrial Society Limited (the Company in short),
(3.) On December 24, 1974 the company issued a charge-sheet against the writ petitioner alleging disobedience of lawful and reasonable order of superior, habitual absence without permission and gross neglect of work. The writ petitioner submitted his explanation, but such explanation was not accepted by the company and on January 2, 1975 the company appointed an Enquiry Officer. The Enquiry Officer submitted his report finding the writ petitioner guilty of the charges as mentioned in the charge-sheet dated December 24, 1974. On February 7, 1975 the company issued an order dismissing the writ petitioner from service.;