Posapalli Verrababu vs The State Of Andhra Pradesh
2022 Latest Caselaw 3416 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

            MAIN CASE No: W.P.No.18711 OF 2022

                    PROCEEDING SHEET

SL.     DATE                         ORDER                            OFFICE
NO.                                                                    NOTE
01.   04.07.2022 KVL, J


                        Notice before admission.
                        Learned    Government       Pleader     for
                Services-I take notices for respondents.

The Writ Petition is filed seeking a direction to the respondents to defer the oral/ departmental enquiry initiated against the petitioner till conclusion of the criminal case against the petitioner in S.C.No.141 of 2021 on the file of the VIII Additional District and Sessions Judge-cum-Special Court for trial of offences against Women at Rajamahendravaram, East Godavari District.

As seen from the charge sheet, all the charges framed against the petitioner and the allegations made in the charge memo are one and the same.

Learned counsel for the petitioner relied upon the Judgment of the Hon'ble Supreme Court in Capt. M. Paul Anthony Vs., Bharat Gold Mines Ltd., and another (1999)3 SCC 679), wherein the Hon'ble Supreme Court held that if the departmental proceedings and the criminal case are based on identical and similar set of facts and the charge in the criminal case against the delinquent employee is of a grave nature which involves complicated question of law and fact, it would be desirable to stay the departmental proceedings till the conclusion SL. DATE ORDER OFFICE NO. NOTE of the criminal case.

In view of the facts and circumstances, there shall an interim direction as prayed for.

List the matter on 29.08.2022.

________ KVL, J Ks