PRADIP BANERJEE Vs. HIGH COURT OF CALCUTTA

JUDGEMENT

(1.) Theappellant has preferred the instant appeal against the Order passed in W.P.A. No. 19237 of 2021 dtd. 6/12/2021 wherein the Hon'ble Single Judge has passed the following order:-

(2.) The facts leading to the present appeal in a nutshell are as under:

(3.) The appellant is a member of the West Bengal Judicial Service in the Cadre of District Judge (Entry Level) and posted as Additional District and Sessions Judge, Third Court, Berhampore in the District of Murshidabad. The High Court, Calcutta initiated a departmental proceeding against the appellant vide Charge Memorandum dtd. 15/12/2020 containing the following charges:-