- (1.) An affidavit of service is filed, let the same be kept on record.
(2.) This is an application under Article 226 of the Constitution of India challenging an order dated March 30, 2011 passed by the West Bengal Administrative Tribunal in Original Application No. 1497 of 2010.
(3.) The writ petitioner was a chowkidar. While he was in service, a criminal case was initiated against him. He was arrested. However, after certain period, he was enlarged on bail. As he was arrested, he was placed under suspension. Since the criminal case had not been disposed of, he approached the tribunal for revocation of the order of suspension.;