LAWS(CAL)-2014-5-43

SABNAM BEGUM Vs. STATE OF WEST BENGAL

Decided On May 15, 2014
Sabnam Begum Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) This petition is directed against the decision of the West Bengal Administrative Tribunal in C.C.P. No.78 of 2001. By its decision dated 23rd April, 2009 the Tribunal dismissed the contempt petition on the ground that it had not been filed within the period of limitation as prescribed under the Administrative Tribunals Act, 1985 read with Contempt of Courts Act, 1971.

(2.) The petitioner was selected for empanelment in the list of successful candidates for the post of Staff Officer and Instructor in the Civil Defence Organisation, West Bengal on 15th September, 1985. She was informed that after training for a period of four weeks she would be appointed on a provisional basis subject to the availability of a vacancy.

(3.) As directed by the Memo of 15th September, 1985, the petitioner reported for training. A certificate was issued by the Central Civil Defence Training Institute on 1st February, 1986 indicating that the petitioner has successfully completed her training. The petitioner was then directed by the letter dated 18th April, 1986 to appear before the Board of Officers with her original certificates and other credentials and the petitioner complied with this direction.