Mohidul Islam vs State Of West Bengal & Ors
2021 Latest Caselaw 882 Cal

03-02-2021 ct no. 13 Sl.69 sp

WPA 10524 of 2020

Mohidul Islam

-Versus-

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

Mr. Rabiul Islam ...for the petitioner

The petitioner was admittedly a CIVIC

Volunteer engaged in a contractual basis. He

absented himself for a period of six months from

October 2016 to February 2017. The petitioner

claims to have made an application before the

Superintendent of Police, Murshidabad on

March 28, 2017, which has not been

considered.

This Court is of the view that the

petitioner, who is a CIVIC Volunteer and

appointed on a contractual basis, cannot afford

to absent himself for the period referred to

hereinabove. The grounds for absence, is a

family dispute, which is untenable. The writ

petition itself is hopelessly barred by delay and

laches since the petitioner's representation to

the Superintendent of Police, Murshidabad is

dated March 28, 2017.

In those circumstances, no relief can be

granted to the petitioner.

Accordingly, the instant writ petition shall

stand 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.)