TAPAS KR CHANDRA Vs. INDIAN STATISTICAL INSTITUTE

JUDGEMENT

(1.) The writ petitioner in the instant writ petition challenged the departmental proceeding initiated against him, the final order passed by the disciplinary authority and the appellate order passed by the appellate authority (being annexure P-14 to the writ petition). Fact in Brief The writ petitioner is a Professor of Statistics in the in the Indian Statistical Institute (respondent no.1 herein). Since 1991 the writ petitioner has been working as^Professor and;pinoc: to that.he was an associated Professor. He is a Ph.D.

(2.) On 26 /12/2003 the petitioner allegedly took; a book under the name "Real Mathematical Analysis" by C. C. Pugh. The petitioner didn't make any entry before the Librarian and/or took the book inside his sweater and tried to get away with the book. The Librarian, on suspicion, apprehended him and he gave a note to the Librarian that he took the book forgetting to issue the book from the counter. Such note of the petitioner has been made annexure P-l to the writ petition. On the same date i.e. on 26/12/2003 the petitioner also wrote a letter to the Director of the Institute that he took the book and a key and came out of the Library hurriedly for going to the Reprography unit forgetting to go to the issuing counter. However, the person at the check point didn't listen to his explanation and complained that he was taking the book intentionally. The petitioner also alleged that the person at the check point harassed him unnecessarily.

(3.) On 31st December, 2003 the Director of the Institute issued a memo staling inter alia that in view of some irregularities brought to his notice on, 26th December, 2003 by the Librarian of the Institute, Professor Chandra (the petitioner herein) is debarred from using Library facilities for six months w.e.f. 1st January, 2004.