MADHUSUDAN CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed challenging an order dated 10.12.2004 passed by the West Bengal Administrative Tribunal (hereinafter referred to as the said Tribunal).

(2.) In the impugned order of the Tribunal the Tribunal has dismissed the original application No. 26 of 2003 filed by the petitioner. By the said original application the petitioner challenged the order of dismissal dated 18.06.2001 passed against him by the Superintendent of Police, Darjeeling on the basis of departmental proceedings against him.

(3.) The departmental proceeding was initiated against the petitioner on the following charges. 'ARTICLE OF CHARGE NO. I While you were attached to Jalapahar T.O.P. under Sadar P.S. reported sick on 19.03.2000 and left you unit without any intimation or permission from competent authority and continued to remain absent unauthorisedly till date. A warning notice vide Memo No. 1752/R.O. dated 24.04.2000.was issued to you recorded home address with a direction to resume duty within 24 hours from the date of receipt, but the same received back undeliver and are thereby guilty of negligence of duty. You are hereby directed to submit in writing within seven days from the date of receipt of this charge and statement of allegation whether you plead guilty to the charges levelled against you or prefer an open enquiry. Your reply should reach to Shri C. K. Pradhan, D/O III MRK who has been appointed as E.O. in this Depttl. Proceeding."