Susanta Chatterji, J. - (1.) The petitioner has claimed, inter alia : "A declaration that the provisions of Rule 10(l)(a) of the West Bengal Service (Death-cum-Retirement Benefit) Rules, 1971 is ultra vires the Constitution of India".
(2.) A writ in the nature of mandamus commanding the respondent, their men and agents and/or subordinates to rescind and/or to recall and/or to withdraw the charge-sheet P and the second show cause notice issued against the petitioner forthwith.
(3.) A writ in the nature of Certiorari directing the respondents, their men and agents and; or subordinates to transmit all the records of the case before this Hon'ble Court so that conscionable justice may be administered by quashing the said charge-sheet, second show cause notice and the report of the enquiring officer and the departmental proceedings.;