Hafijul Islam vs State Of West Bengal & Ors
2021 Latest Caselaw 1552 Cal

24-02-2021 ct no. 13 Sl.117 sp

WPA 4459 of 2021 Hafijul Islam

-Versus-

State of West Bengal & Ors. (Via Video Conference)

Mr. Arka Bhattacharya, Mr. Ayan Mitra ...for the petitioner

Mr. Susanta Pal, Mr. Prabir Kumar Roy ...for the State

The petitioner was disengaged as a Civic

Police Volunteer by a letter of termination dated

29.08.2017, where it was found that the petitioner

had committed a gross misconduct, negligence

and dereliction of duties. A report of the Inspector-

in-Charge, Ketugram Police Station dated August

29, 2017 was also taken into consideration.

The petitioner challenged the

disengagement for the first time by letter dated

June 26, 2019 and has affirmed the instant writ

application in February 2021.

This Court notes that more than 3 years

have elapsed since after disengagement of the

petitioner and the filing of the instant writ

application. The writ petition is grossly barred by

delay and laches and no relief can be granted to

the petitioner.

Hence, the writ petition must fail and is

hereby dismissed.

There shall be no order as to costs.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties

upon compliance of all formalities.

(Rajasekhar Mantha, J.)