Narendra Singh S/O Shri Bhanwar ... vs State Of Rajasthan
2021 Latest Caselaw 6762 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 12658/2021
           S.B. Civil Misc. Stay Application No.12075/2021

Narendra Singh S/o Shri Bhanwar Singh
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan and Ors.
                                                                 ----Respondents

For Petitioner(s) : Mr. Anil Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

20/11/2021

Learned counsel for the petitioner submits that on the same

set of facts on which departmental inquiry is proceeding, the

petitioner is already facing a criminal trial and hence, the

departmental enquiry cannot proceed against him which otherwise

also involve complicated questions of law and facts. He, in support

of his submission, relied upon the judgments of Hon'ble Apex

Court of India in the cases of Capt. M. Paul Anthony Vs. Bharat

Gold Mines Ltd. & Anr.: (1999) 3 SCC 679 and M/s. Stanzen

Toyotetsu India Private Limited Vs. Girish V. & Ors.: (2014) 3 SCC

636.

Issue notice. Notices may be filed in two sets. Rule is made

returnable by five weeks. One set of notices be sent through

registered post with acknowledgment due. Steps to be taken

within a week.

Heard learned counsel for the petitioner on interim relief.

(2 of 2) [CW-12658/2021]

Taking into consideration the submissions advanced by

learned counsel for the petitioner and the material on record, this

Court deems it just and proper to stay the further proceedings in

the departmental enquiry initiated vide memo dated 23.07.2020

till next date.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/1

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