SURESH CHANDRA SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is an Inspector of Police and as on 30th September 1993, he was working as Circle Inspector of Police Bagdogra, and was under the Administrative Control of the Superintendent of Police, Darjeeling.

(2.) It appears that during his career as Inspector of Police, the petitioner worked as Circle Inspector, Raghunathpur, Purulia from 9th November 1978 till December 1982. and was thereafter transferred to the post of Inspector, Highway Patrol Nadia, from I at January 1983, till 20th February 1984, when he was passed as Inspector-in-Charge, Krishnanagar Police Station from 20th February 1984. Thereafter. the petitioner was again posted a, Circle Inspector at Bolpur from 28th January. 1987 till 11th September 1990 and as Inspector-in-Charge, Siliguri Police Station from 15th September 1990 to 26th March 1991.

(3.) Subsequently the petitioner was posted a, Circle Inspector, Bagdogra, from 26th March 1991, and as mentioned herein before, on 30th September 1993, he was holding the said post.