OM SHANKAR SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition, under Article 226 of the Constitution of India, has been filed seeking following relief(s):-

(2.) The solitary contention of counsel for the petitioner is that on the similar allegations, the petitioner is facing criminal trial and therefore departmental enquiry should not be allowed to continue.

(3.) This Court, by interim order dtd. 26/7/2021, had directed that "Till the next date of hearing, respondents are permitted to proceed with departmental enquiry but they are restrained to pass any final order". This interim order is still in force and more than three and a half years have passed.