SANTOSH KUMAR SEN Vs. STATE OF WEST BENGAL
LAWS(CAL)-1986-11-1
HIGH COURT OF CALCUTTA
Decided on November 20,1986

SANTOSH KUMAR SEN Appellant
VERSUS
STATE OF WEST BENGAL Respondents


Referred Judgements :-

BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]


JUDGEMENT

Sudhir Ranjan Roy, J. - (1.)The petitioner, a Constable belonging to the State Armed Police, 7th (Coal-Belt) Battalion at Asansol, was a Mess Manager of some of the Constables in Kenda Company.
(2.)A shop keeper of the area made a complaint against him to the respondent No. 2 that the petitioner as Mess Manager owned him a sum of Rs. 454 and odd. Over this there was an enquiry by respondent No. 4. On such facts and also for his alleged misbehaviour towards respondent No. 4, the petitioner was charge-sheeted by respondent No. 2 who, after holding a departmental enquiry, found the petitioner guilty of both the charges and ultimately dismissed him from service by his order, dated August 25, 1977. An appeal by the petitioner against the said order of dismissal to the D.I.G. Police having been proved to be abortive, he on February 23, 1978 moved this Court under Article 226 of the Constitution and obtained the instant Rule.
(3.)None hating appeared on behalf of the respondents in spite of service of notice, the matter was taken up for ex parte disposal.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.