- (1.) This writ petition is directed against a final order dated November 28, 2016 directing the Appellate Authority, namely, Commandant, State Armed Police, 8th Battalion of Barrackpore to reinstate the respondent with a further direction that he would not be entitled for the back wages for the period he had not worked in the police service.
(2.) The order impugned before the learned Tribunal was an order passed by the appellant no.4 rejecting the representation of the respondent for his reinstatement in police force after his acquittal from two criminal cases.
(3.) It is necessary to point out that in the above order, the ground for rejection of the representation was suppression of fact of his involvement in a criminal case while filling up the application form for consideration of his candidature.;