GOVERNMENT OF BANGLADESH Vs. MD. SHARFUDDIN MOLLAH

JUDGEMENT

(1.) This appeal, by leave has been preferred against the judgment and order dated 9th August, 1998 of the Administrative Appellate Tribunal (AAT), Dhaka in Appeal No. 82 of 1997. The said appeal was preferred by the present appellants against the judgment and order dated 10th June, 1997 of the Administrative Tribunal (AT), Bogra in Case No. 34 of 1996.

(2.) Respondent filed the aforesaid AT Case challenging legality of the order of his dismissal dated 30th December, 1995 passed by Superintendent of Police, Khulna (appellant No. 3) following a departmentally enquiry in respect of 12 charges out of which 7 were found to have been proved. The respondent took an appeal to the Deputy Inspector General of Police, Khulna (Appellant No. 2) and the same was dismissed on 23rd April, 1996.

(3.) It may be mentioned the respondent at the relevant time i.e. when the disciplinary proceeding was initiated against him and was dismissed from service following said disciplinary proceeding, was a Sub-Inspector of Police.