STATE OF WEST BENGAL Vs. AMAL KRISHNA ROY

JUDGEMENT

(1.) This writ petition is filed for setting aside the order dtd. 2/8/2022 passed by the Central Administrative Tribunal, Kolkata, by which the prayer for interim order filed in the Original Application by the respondent is allowed.

(2.) By passing the impugned order the Tribunal has been pleased to stay the operation of transfer order dtd. 8/7/2022 and release order dtd. 13/7/2022 of the Respondent firstly till 2/9/2022 and subsequently the said stay order has been extended on time to time by the Tribunal.

(3.) The facts and circumstances giving rise to this case are that the Respondent was promoted to the post of Special Revenue Officer-II and joined as Block Land and Land Reforms Officer, Kanksha, Paschim Bardhaman in the month of October, 2015. A show cause notice was issued to this Respondent on 24/10/2016 by the District Magistrate and District Land and Land Reforms Officer inter alia seeking clarification of his purported actions. Thereafter a disciplinary proceeding was initiated against the Respondent by submitting charge sheet against him on 17/3/2017.