BALAI KUMAR SANFUI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The challenge in this petition is to the order passed by the West Bengal Administrative Tribunal on 9th October, 2013 in O.A. no. 1096 of 2013. The Tribunal has refused to accede to the prayer of the petitioner to stay the departmental proceedings initiated against him till the criminal cases instituted against him are decided. The order of the Commissioner of Police, Kolkata, in this regard has been upheld by the Tribunal.

(2.) The petitioner was working as Officer-in-Charge of Economic Offence Wing, Enforcement Branch, Kolkata. An FIR was lodged against him on 3rd May, 2013 being FIR no. 2 of 2013 for allegedly demanding bribes for releasing a citizen who was in the lock up. The charge-sheet in this case was submitted to the Sessions Court, Calcutta on 22nd July, 2013 wherein the petitioner has been accused of committing offences under Sections 7/13(2) read with 13(1)(d)(i)(ii) of the Prevention of Corruption Act, 1988 and Section 384 of the IPC.

(3.) Simultaneously, on 4th May, 2013 another FIR was lodged against the petitioner being FIR no. 3 of 2013 for owning assets which were disproportionate to his known source of income. The charge-sheet has not been submitted to the Criminal Court in this case as yet.