STATE OF RAJASTHAN Vs. B K MEENA

JUDGEMENT

(1.) Leave granted. Heard counsel for the parties.

(2.) This appeal is preferred against the order of the Central Administrative Tribunal, Jaipur staying the departmental enquiry against the respondent till the conclusion of the criminal trial pending against him.

(3.) The respondent is a member of the Indian Administrative Service belonging to the Rajasthan cadre. He was working as Additional Collector, Development-cum-Project Director, District Rural Development Agency (DRDA), Jaipur during the year 1989. He was transferred from the said post on 21-10-89. On 8-12-89, the successor to the respondent lodged a FIR (No.346 of 89) against the respondent in Police Station, Rani Park, Jaipur inter alia alleging misappropriation of public funds by the respondent to the tune of Rs.1.05 crores. The Anti-Corruption Department of the State of Rajasthan investigated into the said offence and found that the respondent was involved in the offence and accordingly registered FIR No. 10/90. dated 12-3-90. On 22-5-90, the respondent was placed under suspension. The respondent was arrested on 26-3-90 and remained in custody till 10th August, 1990.