PRIYABRATA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) All the appeals having been filed against the same judgment and order dated 5th of August, 1999 of the trial Court passed in the same writ proceeding being W.P. No. 254 of 1999, the appeals have been heard analogously and will be governed by the same judgment.

(2.) The appeal No. 56 of 1999 has been preferred by the writ petitioner in W.P. No. 254 of 1999 who is a member of West Bengal Higher Judicial Service.

(3.) The writ petitioner/appellant who at the relevant point of time, was posted as a Special Judge (E.C. Court)-cum-Additional District and Session Judge, South 24-Parganas, Alipore by the order dated 28th June, 1998 was transferred by the High Court as an Additional District & Sessions Judge, Islampur in the District of West Dinajpur.