VINOD KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) . How long a departmental proceeding should remain stayed pending judgment in a criminal trial is the question involved in these writ petitions, which arise out of judgments and orders dated 1803.1998 and 28.07.1998 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as, 'the Tribunal') in the original applications Nos. 3209 of 1992 and 2887 of 1996.

(2.) . The fact of the matter is being noticed from CWP No. 4116 of 1998. The petitioner was a constable working with Delhi Police.

(3.) . The following charge sheet was issued against him by the Additional Commissioner of Police, North-East District, Delhi :-