P.LOKESH KUMAR Vs. DEPUTY DIRECTOR GENERAL (SOUTH)

JUDGEMENT

(1.) The relief sought for in the present writ petition is to forbear the respondents from proceeding with the disciplinary proceedings in SRO/Admn/029394 dated 07.09.2017 u/r 14 of CCS Rules initiated against the petitioner till the conclusion of the criminal case in Cr.No.320 of 2013 on the file of Royapuram PS, Chennai on account of similar charges and allegations made in both proceedings.

(2.) The learned counsel for the writ petitioner states that, the writ petitioner entered into the service of the respondent as Helper during the year 1984 and subsequently, promoted to the post of Senior Helper in the year 1990. Thereafter, the writ petitioner was further promoted to the post of Attendant during the year 2000. On account of certain allegations, a criminal case has been registered against the writ petitioner in Crime Number.320 of 2013, on the file of Royapuram P.S.Chennai for the alleged offence under Section 420 of the Indian Penal Code. Based on the criminal case, the writ petitioner was arrested and remanded to judicial custody and thereafter, released on bail after 21 days. The writ petitioner was placed under suspension in proceeding dated 21.03.2013, by the respondent under Sub-rule (2) of Rule 10 of the CCS (CC&A) Rules.

(3.) The learned counsel appearing on behalf of the writ petitioner states that, simultaneous proceedings are impermissible, in view of the fact that, the allegations both in the criminal case as well as in the departmental disciplinary proceedings are one and the same. Thus, the departmental disciplinary proceedings are to be kept in abeyance. Based on the said ground, the present writ petition is filed.