AMIT BISWAS Vs. STATE OF W B

JUDGEMENT

(1.) This application under Article 226/227 of the Constitution of India is at the instance of an applicant under section 19 of the Administrative Tribunals Act, 1985 and is directed against order dated 21st September, 2006 passed by the learned Tribunal below thereby disposing of the application by directing the employer to initiate and complete the departmental proceedings against the writ petitioner within a period of one year from the date of communication of the order. The Tribunal has further passed an order that in case, the departmental proceedings are not completed within one year, the order of suspension should stand quashed. The writ petitioner was directed to co- operate with the employer in the matter of carriage of departmental proceedings.

(2.) Being dissatisfied, the employee has come up before us with the present writ application.

(3.) The following facts are not in dispute: The writ petitioner is an employee under the State Government and was arrested in connection with a criminal case under section 498A of the Indian Penal Code on 26th December, 2004. He was, however, released on bail on 10th January, 2005 and subsequently, joined his duty on 22nd February, 2005 after filing an application for medical leave.