ASHIM KUMAR BANERJEE, J. - (1.) Can an employee of Calcutta Tramways Company (1978) Ltd. (hereinafter referred to as "CTC") be removed from service on the ground of unauthorized absence without proceeding against him ciepartmentally in a regular disciplinary proceeding ?
(2.) The above question has come up before me in the instant case in both writ petitions. Hence I wish to dispose of both the writ petitions by this common judgment.
(3.) One Mr. Bipin Behari Singha (W. P. No. 18384 (W) of 1999) and one Mr. Monon Kumar Chakraborty (W.P. No. 1794410 (W) of 1997) were employees of CTC, a wholly owned state undertaking.;