Paritosh K. Mukerjee, J. - (1.) The petitioner, moved the present unit petition and obtained this Rule, challenging, a composite order of charge-sheet-cum-final order of termination dated May 20, 1976 issued by the Chairman-cum Managing Director of General Insurance Corporation of India (Unit: The Oriental Fire & General Insurance Co. Ltd.) which is Annexure 'F' pages 29 and 30 of the writ petition.
(2.) By the said lengthy impugned order of termination, the petitioner was found "guilty of the serious acts of misconduct", and at the same time the said order was passed without giving any opportunity to the petitioner to defend himself, as admittedly the petitioner was not charged for committing any offence of misconduct.
(3.) The facts leading to passing of the order of termination run as follows:-;