MITHU MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) As similar questions of law and fact are involved in these applications under Article 227 of the Constitution of India, by consent of the parties, we take up all the three applications for hearing analogously.

(2.) The short question involved in these applications is whether the Chairman or any other member of the West Bengal Administrative Tribunal could exercise the jurisdiction, power and authority of the tribunal sitting singly.

(3.) The West Bengal Administrative Tribunal was constituted under the Administrative Tribunals Act, 1985.