MOHAMMAD KAMIL SINDGIKAR Vs. DIVISIONAL CONTROLLER NWKRTC BIJAPUR

JUDGEMENT

(1.) THOUGH this petition is posted for preliminary hearing, with the consent of the learned counsel appearing for the parties, it is taken up for final hearing and disposed of by this order.

(2.) THE petitioner, in this petition, is presently working as Junior Assistant in the north-West Road Transport Corporation (hereinafter referred to as the Corporation ).

(3.) IN this petition, the petitioner has made two prayers-firstly, for a direction to the respondents to keep in abeyance the disciplinary proceedings initiated against him in No. VARASA: VIJA: SHISTU: 1392/99 no. 2498-99 till the conclusion of the criminal proceedings registered against him in Crime no. 156/98; and secondly, in the alternative, for a direction to the respondents to permit the petitioner to engage the services of a Legal practitioner to defend him in the disciplinary proceedings initiated against him.