INDERSINGH Vs. STATE OF M P

JUDGEMENT

(1.) REGARD being had to the similitude in the controversy involved in the matter, the above cases were heard analogously together and a common order is being passed. The facts of W.P. No.9724/11(s) are being narrated as under :

(2.) THE petitioner before this Court has filed the present petition being aggrieved by charge sheet dated 27.10.11 (Annexure-P/1), by which the competent disciplinary authority has issued a charge sheet for conducting a departmental enquiry against the petitioner. The contention of the learned counsel for the petitioner is that a criminal case has already been registered against the petitioner on account of some unfortunate incident which took place on 20th of April, 2011 and as the criminal case is also pending against the petitioner, the departmental enquiry deserves to be stayed.

(3.) NO order as to costs.