JAGAT BHAGWATPRASAD TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned AGP waives service of notice of rule on behalf of the respondents.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, the present Special Civil Application is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction to hold and declare that the respondents have no right, authority or competence to hold the departmental proceedings simultaneously with the criminal prosecution against the petitioner. It is also further prayed for an appropriate writ, order or direction quashing and setting aside the departmental proceedings initiated against the petitioner and/or restrain the respondents from proceeding with the departmental proceedings until the criminal prosecution launched against the petitioner is finally concluded.