A.K.Ganguly, J. - (1.) The subject matter of challenge in this writ petition is an order of dismissal dated 17th October, 1994 passed in a departmental enquiry on the basis of certain charges against the petitioner.
(2.) Two charge-sheets, one dated 29th March, 1993 and the other dated 9th December, 1993 were issued against the petitioner by the Managing Director of Bihar State Financial Corporation (hereinafter referred to as the 'said Corporation'). At the time when the charge-sheets were issued to the petitioner, he was working as Assistant General Manager of the said Corporation. The details of charge-sheets need not be reproduced here but, suffice it to say that charges alleged against the petitioner are serious in nature alleging financial irregularities and impropriety committed by the petitioner.
(3.) In the enquiry which followed, the petitioner participated. Ultimately, the report of the Enquiring Officer was filed in which the Enquiring Officer held that most of the charges against the petitioner were proved. The petitioner's comments and the enquiry report were called for and thereafter the order of dismissal was passed against him by the Managing Director. The said order is dated 17-10-1994. The petitioner was to superannuate on 31st October, 1994.;