- (1.) THIS is an appeal from a judgment of Mr. Justice Sabyasachi Mukharjee delivered on February 13, 1973, on an application under Article 226 of the Constitution.
(2.) THE appellant challenges an order of dismissal made on the 20th april, 1968, by the Zonal Manager, life Insurance Corporation of India the appellant was originally an employee of an Insurance Company. After the coming into operation of the Life insurance Corporation Act, 1956, the appellant became an employee of the corporation by virtue of section 11 of the Act.
(3.) BEFORE the order of dismissal an enquiry was made into certain alleged charges against the appellant. The appellant was found guilty and the o-der of dismissal was passed. He preferred an appeal to the appropriate authority. The appeal was rejected.;