SANATAN BURMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) NO one has appeared on behalf of State. This matter is heard with the able assistance of Mr. Bag.

(2.) THIS application is directed against the judgment and order of the learned State Administrative Tribunal (hereinafter referred to as the Tribunal) dated 8th, August, 2006, whereby and whereunder the applicant's challenge against the order of punishment of dismissal as well as the disciplinary proceeding have been upheld.

(3.) THE applicant was summoned for attending night patrol duty and he did not turn up although other police personnel did. When again he was called, he turned up wearing a Paijama only keeping other portion of the body bare. Then the applicant was asked to come back in uniform. Subsequently, he turned up in uniform, but in a drunken state and when he was asked, he started abusing the superior officers with filthy languages, including the Officer -in -charge of the concerned police station and he also hurt one of the A.S.I.