SRI APURBA BAURI Vs. ASSISTANT SECURITY COMMISSIONER

JUDGEMENT

(1.) The Writ Petitioner is the Appellant before us.

(2.) The relief sought for in the Writ Petition was to direct the Respondents to defer the departmental Disciplinary proceedings until the completion of the Criminal case pending against the Petitioner in Sessions Case No.59 of 2020 on the file of the learned I Additional District Judge, Durgapur, State of West Bengal.

(3.) The Petitioner joined the services of the Railway Protection Force (RPF), Chennai in the year 2015 as Constable. He obtained 40 days LAP for the purpose of his marriage with one Ms. Tanushree on 29/7/2019. When he was in his native place after marriage, he was arrested by Durgapur Women Police on 10/12/2019 and he was remanded to judicial custody on 11/12/2019 on the Complaint given by one Ms.Sujatha Bauri alleging that the Petitioner on the false promise of marrying her, had sexual intercourse with her on several times.