D PARRAJU Vs. GENERAL MANAGER B N RAILWAY

JUDGEMENT

(1.) This rule was issued on 18-5-1951, calling upon the opposite parties to show cause why the order complained of in the petition should not be revoked or cancelled or why a writ in the nature of Mandamus or in the nature of Prohibition should not issue to the opposite parties prohibiting them or directing them to forbear from giving effect to the said orders complained of or why such other appropriate order or orders under Article 226 of the Constitution should not be made as to this court may seem fit and proper.

(2.) The orders complained of are dated 18-11-1950 and 13-11-1950. By the order dated 18-11-1950, the petitioner was informed by a communication received from the District Transportation Officer that the petitioner has been removed from his service. By the order dated the 13th of December 1950, passed by the District Transportation Officer the petitioner was informed that the matter of his removal has been finally heard and that the appeal preferred by the petitioner could not be forwarded.

(3.) The opposite parties to this rule are the General Manager, Bengal Nagpur Railway, the District Transportation Officer, Bengal Nagpur Railway, and the Deputy Transportation Manager, Bengal Nagpur Railway.