SANJIB BANERJEE,J. - (1.) The petition is by an employee in the Bardhaman district judgeship. His complaint is two-fold: that he has been made to suffer a punitive order of transfer following the displeasure expressed by a High Court Judge in course of inspection; and, the promotion due to him has been withheld upon a criminal complaint being lodged against him.
(2.) It is evident that the petitioner had sought reimbursement for the medical expenses incurred on account of the petitioner's mother. It was discovered in course of a previous petition in this court that the petitioner may have tampered with the records that the petitioner had filed in support of the claim for reimbursement. On the basis of the observation in the order dated May 2, 2014 passed by this court, a criminal complaint was lodged against the petitioner which is pending investigation.
(3.) The respondents refer to a memorandum of March 28, 1978 pertaining to the principles to be followed in the matter of conformation and promotion of Class III and class IV employees. One of the circumstances cited in the memorandum is the pendency of a criminal case involving moral turpitude.;