Arijit Banerjee, J. - (1.) By consent of the parties, the appeal and the application are taken up for hearing together and the same are treated as on day's list.
(2.) The petitioner was an enlisted contractor with the West Bengal State Electricity Distribution Company Ltd. (in short- 'the Company').
(3.) It is alleged by the Company that an accident occurred on 9th September 2017 when a lady was electrocuted after coming into physical contact with a high voltage live wire, which was hanging from a mango tree. The Company alleges that the work of repairing of the said wire was allotted to the petitioner. The petitioner did not exercise sufficient care in carrying out the work, which has led to the accidental death of the lady. The Company issued a show cause notice to the petitioner. The petitioner gave his reply by contending that it had not carried out the concerned work of repairing the wire in question. A notice of hearing was issued by the company to the petitioner. However, it is not in dispute that the notice was served on the petitioner after the date of hearing. Naturally, the petitioner could not attend the hearing. Subsequently, by the impugned memo dated 30th October 2017 issued by the Regional Manager of the Company, the Divisional Manager, South Malda Division was instructed to restrict imposing further allocation of job to the writ petitioner.;