NARENDRA SINGH RATHORE Vs. UOI

JUDGEMENT

(1.) VIDE instant petition, the petitioner has sought direction, directing stay of disciplinary / departmental proceedings against the petitioner till the pendency of the criminal case; and also sought direction while quashing of appointment of inquiry officer against the petitioner.

(2.) LEARNED counsel for petitioner has submitted that the statement of imputation of mis-conduct or mis-behaviour in respect of the articles of charge framed against the petitioner were issued vide memorandum dated 18.01.2005; whereas in the charge-sheet dated 11.03.2003 filed by the Central Bureau of Investigation are the same charges which are pending trial before learned Trial Court.

(3.) ON perusal of additional affidavit filed by the petitioner, I find, nowhere it is stated that the petitioner communicated to the department regarding acquiring of the properties especially acquired by his wife Smt.Pushpa Rathore. Therefore, I left it open for the department that they may conduct the departmental inquiry against the petitioner only on the two issues mentioned above, while pending criminal trial against him.