MADAN MOHAN SHARMA Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Since, common question of law and fact is involved in these batch of writ petitions, they were heard together and are being disposed of by this common order.

(2.) The petitioners are Senior Officers working in the respondent-SECL. Regular departmental proceedings have been initiated against them by serving a copy of charge sheet on 7.6.2013 and 24.10.2013 respectively. In the meanwhile, Central Bureau of Investigation has also registered criminal case and charge sheeted them under the provisions of the Prevention of Corruption Act, 1986 (hereinafter called as "PC Act" for offences punishable under Sections 120-B & 409 of the IPC and Section 13(2) read with Section 13 (1) (c) of the P.C. Act.

(3.) The petitioners have filed these writ petitions seeking quashment of disciplinary proceedings initiated against them by charge-sheet dated 7.6.2013 and 24.10.2013 and in alternative, for issuance of direction to the respondent-SECL to withhold the enquiry till the decision of Special Case No.2/2011 (renumbered as Special Case No.35/2014) pending before the Special Judge, CBI Cases, Jabalpur.