SRI SOURABH DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petition has been filed against the decision of the West Bengal Administrative Tribunal by which the petitioner's case for employment with the Kolkata Police has been dismissed.

(2.) The brief facts in this case are that the petitioner applied for recruitment to the post of 'Sergeant' with the Kolkata Police. He was duly selected. Thereafter he was required to fill in the Police Verification Roll which he did on 18th Feb., 2010. As no appointment letter was issued to the petitioner, he enquired about the fate of his selection by a letter dated 14th Aug., 2010 addressed to the Commissioner of Police. By a communication dated 9th Sept., 2010 the petitioner was informed that he could not be considered for appointment to the post of 'Sergeant' because of the pendency of a criminal case against him being Mograhat Police Station Case No.108 of 2009 under Sections 147/148/149/458/324/325/354/506 of the Indian Penal Code.

(3.) Being aggrieved by this decision of the police authorities, the petitioner preferred O.A 1232 of 2010.