SUBRATA SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE Judgment of the Court was as follows : folly, at the inception - before the Enquiry Officer (Respondent No. 5); in the midway - before the Disciplinary Authority (Respondent No. 4); on the summit stage - before the Appellate Authority (Respondent No. 3)and at the end of the day - before the Tribunal, backed up by one another has catapulated the petitioner before this Court seeking to retrieve his lost fortune.

(2.) WHILE we will be required to address ourselves with regard to the malady that has permeated the whole hog of the issue which erupted in the impugned Order passed by the learned Tribunal in OA No. 88 of 2006 on 24. 9. 08. it would be appropriate that the factual matrix of the case is briefly adumbrated.

(3.) THE petitioner was working as a constable of the West Bengal police, Stationed at Bishnupur under respondent No. 4. The wife of the petitioner Smt. Sulekha Samanata approached the respondent No. 4 for including her name in the Service Book as Nominee of the petitioner (Page - 62 ). In course of consideration of such prayer it came to light that the petitioner was allegedly married to one Sikta Ghosh for the last nine years and out of the said relationship a son has been born. It was also established that the petitioner was not staying in his Official Quarters in the police Housing and was residing with the said lady.