SUNIL KUMAR Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India praying for stay of the departmental proceedings instituted against the petitioner till the trial in case FIR No. 106/09 under Section 323/341/34 IPC is pending or till the time cross-examination of the witnesses (PWs) in the criminal trial is over.

(2.) The facts of the case are that the petitioners are employees of the respondent company. All the three petitioners belong to the Scheduled Caste Community. According to the petitioners they have been associated with various employees associations formed by the employees of the respondent company and have been espousing the cause of fellow employees.

(3.) As per the petitioners in the year 2006 Mr. Tobdan joined the respondent company as Dy. General Manager and he started harassing the employees of the respondent company.