BUDDHADEV BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant Writ Petition is in assailment of an order dated January 09, 2013 passed by the West Bengal Administrative Tribunal in O.A. No. 214 of 2001.

(2.) By the impugned order, the learned Administrative Tribunal refused to interfere with the order of his dismissal from service passed in a disciplinary proceeding initiated against him and upheld in appeal thereof.

(3.) The petitioner was in service as a sepoy in the Calcutta Armed Police. He was a permanent resident of Nadia district and had no local residence at Calcutta. However, with the consent of his maternal uncle, who was also a Sub-Inspector of police, orally provided his residential address as local address of the petitioner to the authorities. It was contended that the said address as wrongly recorded by the staff of the authorities in his Service Book.