NIRANJAN SENGUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed at the instance of the petitioner assailing the judgment and order dated 12th January, 2010 passed by the West Bengal State Administrative Tribunal in case No. O.A. 1041 of 2009 whereby and whereunder the said learned Tribunal dismissed the application filed by the petitioner herein on merits.

(2.) The petitioner herein was selected for appointment to the post of work assistant in the department of Sundarban Affairs, Sundarban Development Board, Government of West Bengal in the year 1996. The aforesaid petitioner, however, was not allowed to join the service in spite of being selected to the aforesaid post in view of non-availability of the report from the police authorities in respect of the petitioner.

(3.) From the impugned judgment and order passed by the learned Tribunal, we find that the police verification report was not submitted in respect of the petitioner till February 2005. Only on 11th February, 2005 Dy. Inspector General of Police, Intelligence Branch, informed the respondent No. 2 that the petitioner herein was unsuitable for employment to the post of work assistant. Thereafter the said respondent No. 2 informed the petitioner by written communication dated 28th February, 2005 that the Dy. Inspector. General of Police, Intelligence Branch had returned the police verification report with the comments that the petitioner herein was unsuitable for employment to the post of work assistant. The written communication of the respondent No. 2 is set out hereunder: