- (1.) The petitioner has approached this Court by preferring the present petition against the order dated 21st August, 2009 in O.A. No. 1890 of 2006. The petitioner s application has been dismissed by the Tribunal.
(2.) The facts in the present case fall within a narrow a compass. The petitioner was employed as an Inspector of Police with the West Bengal Police Service. On the recommendations of the West Bengal Vigilance Commission an enquiry was sought to be instituted against the petitioner while he was in service. A charge sheet was issued on 29th September 2003 to the petitioner alleging that he had acquired assets, which were disproportionate to his known source of income in the year 1992. The second charge was that while he was functioning as a Sub-Inspector he had acquired assets, which were disproportionate to his known source of income and, therefore, showed the lack of integrity and improper and unbecoming conduct. The third charge was that he had not submitted his declaration of assets for the years 1975-1976-1978. The fourth charge imputed against the petitioner was that he had submitted an incomplete declaration of assets for the years 1979-80. The fifth charge was that the petitioner had acquired various plots of land while he was a Sub-Inspector of Police during the period from 1972-84 in the name of his wife without the permission of his appointing authority.
(3.) Though the aforesaid charge sheet was issued to the petitioner while he was in service in the year 2003 no further action was taken by the respondents to proceed with the enquiry. In fact the petitioner had challenged the issuance of the charge sheet in O.A. No. 1460 of 2003. The Tribunal had directed that the enquiry should be held and the final order be passed.;