KANAI CHANDRA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition assails the order dated April 4, 2013 (for short, the impugned order) passed by the West Bengal Administrative Tribunal, Kolkata (for short, the Tribunal) in OA 1271 of 2010 (Kanai Chandra Ghosh vs. The State of West Bengal & Ors.) [for short, the said application], whereunder, the Original Application filed by the writ petitioner was disposed of without interfering with the punishment order and the departmental enquiry report against him.

(2.) The petitioner was employed as a Police Constable in the West Bengal Police Force. While posted at Bishnupur Police Station he was suspended w.e.f. from March 15, 2007 vide D.O. No.1042 dated March 15, 2017 issued by the Superintendent of Police, Bankura. The petitioner was charged in Bankura District Proceeding No.- 29/07 dated May 17, 2007. He denied the charges vide his reply dated May 24, 2007 and prayed for enquiry.

(3.) Pursuant to the direction made by the Enquiry Officer dated August 4, 2007, the petitioner filed his statement of defense on August 28, 2007 inter alia contending that the deposition of the witnesses did not prove the charges against him and prayed for exoneration of charges. The Enquiry Officer submitted his report to the disciplinary authority. The SDPO, Khatra directed the petitioner to appear on October 31, 2007 in the said enquiry proceeding. The names of the nine witnesses, who were directed to depose were also communicated to the petitioner.