ANGSHUMAN KAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is a professor in the Department of English and Culture Studies in the University of Burdwan. He is in service of the University since 2002.

(2.) The petitioner made an application before the University praying for recalling the order of debarment. The Registrar (Officiating) by a letter dated 26th September, 2020 intimated the petitioner that the Executive Council resolved that during the pendency of proceedings the Council is unable to withdraw the order debarring him from all examinations and academic activities of the University. Being aggrieved by the same the petitioner approached this Court by filing writ petition being WPA 8018 of 2020 inter alia praying for setting aside the order of debarment and an order of injunction restraining the authority from proceeding with the inquiry as reflected in the charge-sheet.

(3.) On 25th September, 2020 the petitioner was informed that the University proposed to hold an inquiry against him. The Art. of Charges along with list of supporting documents was forwarded to him. The petitioner was directed to submit his representation in his defence.