- (1.) The present appeal is directed against the order of the learned Single Judge in WP No. 29139(W) of 2014 dated 13th November, 2014. The appellant is a Civil Judge (Junior Division) and at the relevant time was posted at Gangarampur/Buniadpur in the district of Dakshin Dinajpur. The allegation against the appellant is that he opened a Facebook account in the name of his colleague, a Judicial Magistrate at Gangarampur. He, without her consent, posted her photographs with an intention to harass and defame her. A complaint was received from Judicial Magistrate by the High Court on its administrative side. It appears that the Judicial Magistrate, Gangarampur, lodged a complaint with the Banshihari Police Station, Dakshin Dinajpur being FIR No.194 of 2012 dated 20th September, 2012. The case was investigated by the Cyber Crime Cell, CID, West Bengal. After investigation, a charge-sheet was submitted by the Investigating Officer before the competent Court on 15th January, 2014. The charge framed was under Section 66A(b) of the Information Technology Act, 2000.
(2.) The Administrative Committee of this Court resolved on 26th August, 2014 that a disciplinary enquiry should be initiated against the appellant for harassing/annoying a lady Judicial Officer. The decision of the Administrative Committee was ratified by the Full Court on 5th September, 2014.
(3.) On 18th September, 2014 the appellant was served with a copy of the order of suspension, the memorandum of charge with imputations and a letter indicating that the Registrar (Listing) of the Calcutta High Court had been appointed as Enquiry Officer with the Registrar (Vigilance and Protocol), High Court at Calcutta as the Presenting Officer to enquire into the charge levelled against the appellant.;