Sambuddha Chakrabarti, J. - (1.) The petitioner was an Upper Division Clerk in the Central Copying Section of the High Court at Calcutta. He was implicated in a criminal case under various provisions of the Indian Penal Code. He was arrested on May 5, 2011 and was released on bail on July 7, 2011.
(2.) The case of the petitioner is that after being released on bail when he went to join his office he was informed that he had been suspended. He had never received any order of suspension from the respondents. On April 30, 2011, he submitted a representation to the Registrar General, High Court, Calcutta for promotion to the post of Superintendent as the allegation made against him was not connected with his duty. Subsequently also he made several representations with the same prayer.
(3.) In the criminal trial that followed he was acquitted by a judgment, dated August 29, 2017 passed by the learned Additional District and Sessions Judge, 4th Court, Barasat.;