STATE OF WEST BENGAL Vs. RATAN GHOSH

JUDGEMENT

(1.) State of West Bengal has assailed the order dated July 18, 2008 passed by the West Bengal Administrative Tribunal in OA 3393 of 2007.

(2.) By the impugned order, the Tribunal has quashed the order of discharge of the private respondent and directed the respondent authority to reinstate him within a period of six weeks from the date of communication of the order.

(3.) In this writ petition, the Coordinate Bench had passed an order dated November 24, 2008 in which, it was observed that, in the event the respondent was reinstated pursuant to the order of the Tribunal, the same will abide by the result of the application and no right or equity will be credited in favour of the respondent.