STATE OF WEST BENGAL Vs. ASOKE BOSE

JUDGEMENT

(1.) THE petitioners in the WPST under Article 226 of the Constitution of India dated May 16, 2012 are questioning an order of the West Bengal Administrative Tribunal dated September 7, 2011 allowing the respondent's OA No. 1316 of 2009.

(2.) THE respondent was working as an SI in the West Bengal Police Force. The Howrah Superintendent of Police initiated a disciplinary proceeding against him by issuing a charge memo dated April 26, 2007. The allegation was that he had arrested a person illegally on March 18, 2009 and made false entries. The inquiring officer held him guilty.

(3.) ACCEPTING the findings of the inquiring officer, the Superintendent of Police passed the final order dated July 23, 2007 inflicting the penalty of reduction of pay by an amount equal to one increment in the scale of pay for one year.