TARAK NATH KAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.

(2.) The instant appeal arises out of a judgment and order dated 25th July, 2019, passed by a learned Single Judge in WP 7010 (W) of 2019 (Tarak Nath Kar vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dismiss the writ petition filed by Tarak Nath Kar and gave liberty to the learned District Judge, Paschim Burdwan, to take necessary steps and initiate appropriate proceedings against the concerned person(s) to identify who was/were responsible for the alteration/interpolation in the service records of the writ petitioner which is maintained in the office of the concerned District judgeship and to take necessary action against the erring staff, strictly in accordance with law.

(3.) The appellant before us is the writ petitioner.