TAPEN SEN, J. - (1.) AT the outset Mr. A.K. Sahani, learned counsel for the petitioner prayed permission to correct the cause title by deleting Article 227 and substituting the same by Article 226. He is allowed to do so.
(2.) IN this Writ Application the petitioner prays for quashing the order dated 1.7.1996 as contained at Annexure -10 passed by the respondent No. 3 whereby and whereunder he imposed the penalty of compulsory retirement from service upon the petitioner. The petitioner also prays for quashing the order date 13.11.1996 passed by the Appellate Authority which is contained in the enclosure appended to Anne - xure -12 dismissing the appeal of the petitioner thereby confirming the order dated 1.7.1996 as contained at Annexure -10.
(3.) ACCORDING to the petitioner, he was initially appointed on the post of Assistant Operator (Mechanical) Trainee and after the training period, he was confirmed whereafter he was promoted to the post to Assistant Controller (Mechanical).;