STATE OF WEST BENGAL Vs. ASIF IQBAL LASKAR

JUDGEMENT

(1.) The writ petition is directed against an order dated April 20, 2016 passed by the West Bengal Administrative Tribunal in O.A. 340 of 2013.

(2.) By the impugned order, the learned Tribunal set aside an order of dismissal as affirmed by the Appellate Authority and directed reinstatement of the private respondent to the post of Constable.

(3.) Learned senior advocate appearing for the writ petitioner submits that, the private respondent was proceeded against in a disciplinary proceeding. The private respondent was a Constable in the Second Battalion of the State Armed Police. He refers to the Charges, which were formulated against the private respondent on July 6, 2009.