Easi Pardeep Kumar No 391/Yamunanagar vs State Of Haryana And Others
2024 Latest Caselaw 10534 P&H

Punjab-Haryana High Court

Easi Pardeep Kumar No 391/Yamunanagar vs State Of Haryana And Others on 1 July, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

CWP No.14534 of 2024 (O&M) 1

124 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CWP No. 14534 of 2024(O0&M)
Date of decision : 01.07.2024

EASI Pardeep Kumar sss Petitioner
versus
StateofHaryana&ors, ea Respondents

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

REE

Present :- Mr. Amandeep Rana, Advocate
for the petitioner.

Ms. Palika Monga, DAG, Haryana.

kee

PANKAJ JAIN, J. (ORAL)

1 Present petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ, order or direction more particularly one in the nature of a writ of mandamus to direct the respondents not to proceed with the departmental enquiry against the petitioner till the conclusion of the proceedings in case FIR No.01 dated 19.01.2024 registered under Section 7 of Prevention of Corruption Act, 1988 and Section 120-B IPC, 1860 at Police Station Anti Corruption Bureau, Panchkula.

2 Learned counsel for the petitioner would not dispute that the matter in issue would be covered by detailed judgment passed by Coordinate Bench in

Mustagq Vs. State of Haryana & others, (2024) 3 SLR 214.

3024-PHHC-O8088 = .

3 Ms. Palika Monga, DAG, Haryana, who appears on advance notice on behalf of the respondents brings to the notice of this Court that two intra

Court appeals filed against the same order also stand dismissed by the Division

Bench.

4 Learned counsel for the petitioner is not in a postilion to dispute the aforesaid fact.

5 Petition stands dismissed.

6 However, liberty is granted to the petitioner to take all pleas before

the competent authority at an appropriate stage.

(PANKAJ JAIN ) JUDGE 01.07.2024 Pooja sharma-I

Whether speaking/reasoned Yes Whether Reportable : No