ANIL KUMAR MITRA Vs. CHAIRMAN COMMISSIONERS FOR THE PORT OF CALCUTTA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 21st July, 1966, passed by B. C. Mitra, j. , discharging the Rule Nisi and dismissing the application of the appellant petitioner for inter alia issue of a writ of Mandamus or any other appropriate writ for quashing a Notice dated March 7, 1964, terminating the service of the appellant under the respondents.

(2.) ON September 1, 1944, the appellant-petitioner was appointed a clerk in the A. R. P. Unit under the respondents. On April 1, 1946 the appellant peitioner was transferred to the Traffic department of the respondents as a shed Clerk. The service of the appellant-petitioner was confirmed on August 1, 1947.

(3.) THE facts leading to the application before the trial court were as follows: