PROLLAD DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The order challenged in the present petition has been passed by the West Bengal Administrative Tribunal in O.A. No. 661 of 2012. The Tribunal by its impugned order dated 17th December, 2012 has dismissed the original application filed by the petitioner. The petitioner was employed as a constable with the Kolkata Police. He was charge-sheeted on 7th November, 2005, for unauthorised absence. An ex-parte enquiry was held against him as he refused to be present although intimated the date of the enquiry. The Disciplinary Authority passed an order on 12th June, 2007, dismissing him from service. The petitioner then preferred a statutory appeal on 23rd July, 2007. The appeal was dismissed on 17th August, 2009.

(2.) Aggrieved by the order, the petitioner filed O.A. No. 1613 of 2009. That application was disposed of on 3rd August, 2011 as the petitioner wanted an opportunity to approach the Commissioner of Police, Kolkata to review the order of dismissal passed against him.

(3.) The Commissioner of Police, Kolkata dismissed the review application by an order dated 16th February, 2012.