- (1.) IN these two writ petitions, one preferred by Tarun Kumar Sengupta and the other by Brojonath Ganguly, the orders dated February 26, 1983 of the Chairman cum Managing Director of the Central Inland Water Transport Corporation Limited, hereinafter referred to as the Corporation", terminating the services of the petitioners have been challenged as illegal, ultra vires and void. Further the writ petitioners have challenged Rule 9 (1) of the Service, Discipline and Appeal Rules, 1979, hereinafter referred to as the Rules, as violative of Article 14 of the Constitution and, as such, illegal and void.
(2.) THE petitioner Tarun Kumar Sengupta is the General Manager (Technical) of the Corporation. He was first appointed in the river Steam Navigation Company Limited and thereafter in the corporation. After about 22 years of permanent service, he was served with the impugned order of termination dated February 26, 1983 with immediate effect upon payment of three months basic pay and allowance.
(3.) SIMILARLY, the petitioner, Brojonath Ganguly, the Manager (Finance) of the Corporation was appointed in the River Steam navigation Company Limited and, thereafter, in the Corporation. After 34 years of permanent service, his service was sought to be terminated by the impugned order dated February 26, 1 983 with immediate effect on payment of three months basic pay and allowances.;