SRI BARID BARAN BOSE Vs. CALCUTTA STATE TRANSPORT CORPORATION AND ORS.
LAWS(CAL)-2005-8-107
HIGH COURT OF CALCUTTA
Decided on August 02,2005

Sri Barid Baran Bose Appellant
VERSUS
Calcutta State Transport Corporation And Ors. Respondents

JUDGEMENT

Arun Kumar Mitra, J. - (1.) This writ petition has been moved with the following prayers:- (a) A writ of or in the nature of Certiorari commanding the respondents to certify and transmit to this Hon'ble Court the records of the case including the impugned order dated 04.02.2004 being annexure 'P 9' herein so that conscionable justice may be administered by quashing the same. (b) A writ of or in the nature of Mandamus commanding the respondents to rescind, recall, revoke and/or withdraw the impugned order dated 04/02/2004 being annexure "P 9" herein and to forbear from giving any effect or further effect to the same.
(2.) A writ of in the nature of Prohibition restraining the respondents from acting in any manner pursuant to the order dated 04.02.2004 being annexure "P 9" herein. The challenge is thrown to the order dated 04/02/2004 which is annexure 'P 9' to the writ petition.
(3.) The writ petitioner joined the service of Calcutta State Transport Corporation (shortly termed as CSTC) on 22/01/1966 as Mechanical Helper and he is presently posted as Charge Hand-II (Motor Mechanic). Consequently, the job of the petitioner is mechanical in nature.;


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