K. Ganguli, J. - (1.)In this application under Article 226 of the Constitution of India the petitioner prays, virtually, for reinstatement in service.
(2.)This is a good example of a bad petition. Neither the cause title nor the prayers make any sense. The grievances of the petitioner have not been properly formulated in the petition itself. Although ordinarily such petitions-should not be encouraged and should be dismissed in limine but such an action would cause hardship to, the petitioner. In my view a litigant should not be allowed to suffer for the incompetence of his lawyer.
(3.)Bereft of verbiage the case of the petitioner is that for absenting himself without obtaining leave and for not complying with the orders of the superior officer, a charge-sheet was issued on 15th January, 1976 by the President of the Suri Municipal Committee. A copy of the said charge-sheet has been annexed to the writ petition and marked with the letter 'G'. There were three charges levelled against the petitioner namely, willful violation of the lawful orders issued by the authority, non-resumption of duty after expiry of sanctioned leave and using intemperate language against the superior officer.