STATE OF WEST BENGAL Vs. TUHIN CHAKRABORTY

JUDGEMENT

(1.) The writ petition is arising out of an order passed by the West Bengal Administrative Tribunal on 28th November, 2019 in connection with the application filed by Dr. Tuhin Chakraborty in which he had prayed for quashing of the memo of charges followed by the Article of charges issued under the memo no. 757-VIG/CON-14/14 dated 19th May, 2014 and had sought necessary directions upon the said petitioners not to proceed with the purported disciplinary action contemplated against him in pursuance of the aforesaid memorandum of charges.

(2.) The learned tribunal allowed the original application by quashing the memorandum of charges on the ground that there has been inordinate delay in issuing the memorandum of charges for which no satisfactory explanation was offered. The respondents were aware of irregularities if any regarding non-refunding of the advance received by him almost fourteen years ago while he was working at Padmaja Naidu Himalayan Zoological Park at Darjeeling (in short 'PNHZ Park') but did not feel that it was necessary to initiate any proceeding against him. This order is under challenge.

(3.) Shorn of details, the respondent while was working at PNHZ Park at Darjeeling wanted to participate in a training programme in endoscopy of exotic birds commencing from 27th September to 2nd October, 1998 scheduled to be held in Stadt Bern, Switzerland.