Jayanta Kumar Biswas, J. - (1.) The writ petitioner is aggrieved by his dismissal from service.
(2.) He was working as sramik in West Bengal State Electricity Board (hereinafter referred to as "the board"). A disciplinary proceeding was initiated against him by issuing a charge-sheet dated March 17th, 1998. It was alleged that by printing and using false money receipts he had collected moneys from the consumers against their electricity bills, and thus caused financial loss to, and loss of reputation of, the board. It was stated that in his statement dated January 28th, 1998, he had admitted the fact of printing the false money receipts.
(3.) In the enquiry the board examined ten witnesses, and exhibited seventeen documents. No defence evidence was adduced. The enquiry officer found that the charge stood proved. Copy of the enquiry report was supplied. He was given opportunity to show cause why penalty of dismissal should not be imposed.;