SISIR KUMAR BANDYOPADHYAY Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2002-4-74
HIGH COURT OF CALCUTTA
Decided on April 11,2002

Sisir Kumar Bandyopadhyay Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

Mr. Jayanta Kumar Biswas, J. - (1.) This is an application for review. The applicant, Sisir Kr. Bandyopadhyay had filed the Original Application No. 287 of 1997 in the West Bengal State Administrative Tribunal (in short 'the Tribunal'). By an order dated November 11, 1997 the Tribunal rejected the said Original Application. Thereupon the applicant moved a Writ Petition being W.P.S.T. No. 403 of 1997 before the Division Bench of this court. The said Writ Petition was dismissed by a judgment and order dated February 16, 1998. The present application has been filed for review of said judgment and order.
(2.) The Police Regulations, Calcutta, 1968 (in short the '1968 Regulations') were framed in terms of provisions of the Calcutta Suburban Police Act, 1866 and the Calcutta Police Act, 1866. The '1968 Regulations' were divided into 29 Chapters.
(3.) Chapter XV of the '1968 Regulations' contains the Regulations regarding method of recruitment, qualifications for appointment including age and conditions of service.;


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