GOLAK NATH BARMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is an appeal against the judgment and order of Sabyasachi Mukherjee, J. discharging the rule obtained by the appellant. The appellant according to his case: had been in Government service PS Deputy ranger (Forest) since September 27, 1960. As a result of competitive examination and course of training at dehra Dun, the appellant was appointed by Office Order No. 15-S dated April 6: 1962 as a substantive permanent Forest ranger with effect from October 10 1961 on probation. The order is to; the following effect.

(2.) AFTER the expiry of the probationary period, as no order was passed regarding the petitioner, he made a representation: Thereupon by Office; order No. 6/s dated July 10, 1964, the period of two years' probation of the petitioner was extended for further one; year with effect from October 10, 1963 as his performances as Forest Ranger during the period of probation were not found upto the mark.

(3.) ON February 1, 1965, the petitioner made a representation to the divisional Forest Office' plan Division (North), T. N. Roy and he was informed that the appropriate authority was re minded in the respect. In April, 1965, roy's son committed a mischief by throwing stone at the guests if the petitioner in his house, which smashed window panes and caused bleeding injury to one guest. They then went to the house of T. N. Roy and protested against his son's conduct which provoked great wrath in Mrs. Roy who threatened the petitioner's wife with dire consequence ruining me petitioner's, prospects. Thereafter Roy started giving adverse confidential reports against the petitioner.