NAZRUL ISLAM Vs. STATE OF WEST BENAGAL

JUDGEMENT

(1.) THE petitioner, Dr. Nazrul Islam, is a member of the Indian Police Service, at present posted as Inspector General, enforcement Branch, West Bengal. His grievances are as follows.

(2.) MANY officers, including some members of the IAS and IPS were not comfortable with him due to his rigid attitude, commitment and conviction, as reflected from the manner of discharging his duties. His various acts demanding transparency caused embarrassment to some others.

(3.) THE news that the petitioner was facing 'vigilance inquiry -investigation' in connection with his construction of a house was telecast in one T. V. Channel on 18. 3. 2006. The petitioner wrote to the Additional Chief secretary (Home Department) on 30th March, 2006 seeking confirmation. He received a memo No. 501-P and AR (Vig.) dated 3. 5. 2006 from Special secretary Vigilance Cell, Home (P and AR) Department on 5. 5. 2006 whereby it was intimated that Vigilance Commission had decided to examine him 'by way of open investigation and scrutiny of documents involved therewith'. He submitted a representation on 10. 5. 2006. On 17. 5. 2006, a daily reported that he had been directed to appear before Vigilance Commission. He received memo No. 501-P and AR (Vig.) dated 17. 5. 2006 from Special Secretary, vigilance Cell, Home (P-and AR) Department on 19. 5. 2006 whereby he was directed to appear before Deputy Superintendent of Police, Vigilance commission. On 23rd May, 2006, he addressed a letter to the Hon'ble Chief minister, West Bengal. On 29. 5. 2006, he again received a memo directing him to appear before Deputy Superintendent of Police, Vigilance Commission and to produce documents, which had already been submitted. From Memo no. 714 - P and AR (Vig.) dated 9. 6. 2006, which he received on 12. 6. 2006, he could learn that Vigilance Commission had decided to conduct a technical assessment of his house by Superintending Engineer of the Vigilance commission on 15. 6. 2006 in his presence. On 13. 6. 2006, the petitioner again approached the concerned authority and sought for details. But he was informed on 20. 6. 2006 that such technical assessment would be conducted on 22nd June, 2006. Date for such assessment was again shifted to 30. 6. 2006. A team of officers actually visited his house on 30. 6. 2006.