Jayanta Kimar Biswas, J. - (1.) THE Calcutta State Transport Corporation (in short C.S.T.C.) preferred this appeal against the judgment and order, dated November 9, 2000, passed by a learned single Judge of this Court, on the writ petition [C.O.No. 14358(W) of 1981] filed by the respondent No. 1 (hereinafter referred to as the writ -petitioner).
(2.) THE punishment of removal from service with effect from January 11, 1984, as had been imposed on the writ -petitioner in a disciplinary proceeding as well as the enquiry report, was set aside by the impugned judgment and order together with a direction for his reinstatement with arrears of salary at the rate of subsistence allowance. With effect from March 17,1977 service of the writ - petitioner's father, who was a starter in the C.S.T.C., was terminated on medical ground. Therefore, on compassionate grounds with effect from May 14, 1980 the writ -petitioner was appointed by the C.S.T.C in the post of bus conductor.
(3.) SOON after his appointment the writ -petitioner was found involved in financial irregularities. Consequently, by an order No. 1373 -C.S.T.C.(S), dated September 13, 1980, together with punishment for having an excess of Rs. 4.55 in his cash -bag, the writ -petitioner was warned that in the event of his involvement in any financial irregularities during the next three years, without showing any mercy whatsoever, he would be removed from service.;