SRI GOUTAM BASU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenge is to the order of dismissal of the writ petitioner from his service as Head Clerk of Charuchandra Evening College now known as Naba Balygunge Mahavidalaya. The petitioner was the Head Clerk of the said college. He was served with a charge sheet containing six articles of charge, such as, neglect of performing duties, habitual absence, violation of the orders of the superior, unwillingness to perform the duties allotted to him, dereliction of duty, etc. The petitioner denied the articles of charge by filing an appropriate written statement.

(2.) Thereafter, an enquiry was held. The Enquiry Officer found him guilty of misconduct. Accordingly, the petitioner was dismissed from service. Being aggrieved, this application has been preferred.

(3.) Now, the question is whether the order of dismissal as awarded as penalty to the petitioner is sustainable.