SHRIKANT JAIN Vs. SECRETARY MINISTERY OF COAL

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Respective Advocates waive service.

(2.) Hence Petition is called for hearing, as the petition can be heard and disposed of as a short question of law is involved.

(3.) Petitioner herein, who is an employee of respondent no.3, is facing a Departmental Enquiry, as well is undergoing trial under the provisions of the Prevention of Corruption Act.