Arun Kumar, Mitra, J. - (1.) This matter has been taken up for hearing along with C.O. No. 6665 (W) of 1993 and C.O. No. 2965(W) of 1990 in terms of the order passed by Hon'ble Justice K.J. Sengupta on 29.7.1992.
(2.) In this writ petition, the writ petitioner has challenged order dated 4.7.1994 passed by the appellate authority the Respondent No. 2 herein affirming the order of dismissal dated 27.7.93 issued against the petitioner. The petitioner prayed for quashing of both the orders that in the order of dismissal and order passed on appeal which have been made Annexures-A and D to the writ petition. The petitioner in this writ petition also prayed for setting aside the enquiry proceeding as well as the enquiry report and for payment of all the arrears and current salaries and financial and promotional benefits of the petitioner.
(3.) In the earlier writ petition being C. No. 2955 (W) of 1994 the petitioner challenged the order of dismissal passed against him and made an ultimate prayer for directing the Respondent No. 2 to dispose of the appeal of the petitioner pending before the appellate authority against the order of dismissal and also prayed for all of his salaries financial benefits and promotion on setting aside the dismissal order. In the other petition being C.O. No. 6665(W) of 1993 mentioned above the petitioner prayed for setting aside the order of dismissal and also prayed for direction upon the respondent authorities to grant him financial benefits and promotion.;