Ajit Kumar Sengupta, J. - (1.) In this application under Article 226 of the Constitution of India, the petitioner has challenged the impugned order of dismissal dated 9th February, 1987 passed by the Managing Director (Disc.) North Bengal State Transport Corporation, Cooch Behar, District Cooch Behar. The facts of the case are under :
(2.) On or about October 3, 1969 the petitioner was appointed as Stores Inspector, North Bengal State Transport Corporation in the scale of Rs. 235-325 In the year 1970 the pay scale of the petitioner was also revised at Rs. 330-550. Thereafter on or about 4th April, 1973 the petitioner was entrusted with, an additional duty of the Purchase Section by the Order of the Deputy General Manager, Raigunj, issued under Memo No. 37/5/G. M. dated 4th April, 1973. Pursuant to the same Order the petitioner had to shoulder some additional responsibilities which according to him, he was not required to do. The petitioner raised protest against such imposition of additional duties but that was of no effect. Thereafter the petitioner was transferred to different places.
(3.) Suddenly on or about August 6, 1980 by an order being No. 867/19/S T. C./R-1-3 issued by the Deputy General Manager. Raigunj, the petitioner was entrusted with further additional duly of Incharge of the newly created Transit Store Wing Section. Tar petitioner was allotted additional work of the Senior Purchase Assistant. Cashier and a part of the work of Accountant along with his own duties and functions of Stores Inspector, the post in which the petitioner was appointed.;