B.N.BANERJEE, J. - (1.) THE petitioner, who was a railway employee, was charged with misconduct and was reduced in rank by way of punishment. This rule is directed against the propriety of the order of reduction in rank.
(2.) THE charge against the petitioner was that while serving as a temporary store -issuer, be destroyed the records of cigarette stock register of North station, Sealdah, pertaining to dates from 6 to 9 January 1959. The charge was based on a report made by the catering supervisor at Sealdah, on 17 February 1959. There was an enquiry held on the charge against the petitioner and the charge was found to have been proved. The petitioner was called upon to show cause why he should not be reduced in rank from the post of temporary store -issuer to the post of temporary packerman, in the scale of Rs. 35 -50. The petitioner showed cause against the penalty. He was, however, reduced in rank by way of penalty.
(3.) THE propriety of the order is being disputed before me at the instance of the delinquent, who is the petitioner.;