A.Lala, J. - (1.) The writ petitioner, while performing his duty as Conductor of a vehicle No. WB-39/2140 on the route of Durgapur to Digha under the South Bengal State Transport Corporation levelled with following three charges : (a) Allowing intentionally 3 (three) passengers to travel in his bus without any ticket; (b) Excess amount of Rs. 132.10 was found in the collection bag; (c) Careless and negligent while performing his duty.
(2.) On the basis of such charges an Enquiry Officer was appointed and it appears the enquiry report was submitted by 16th September, 1997.
(3.) The petitioner made this writ petition claiming, inter alia, writ of mandamus to cancel, rescind, revoke the purported charge-sheet dated 31st March, 1997 and the enquiry proceeding conducted by the Enquiry Officer and not to give any effect or further effect to the final order of punishment, if passed, etc.;