SAITAN RAM MEENA Vs. WEST CENTRAL RAILWAY

JUDGEMENT

(1.) HEARD on admission.

(2.) PETITIONER , a Sub Inspector, Railway Police Force, calls in question the order dated 16.1.2015; whereby he has been charge -sheeted for a major penalty under Rule 153 of Railway Protection Force Rules, 1987. The charges levelled against the petitioner are:

(3.) THE laws on the issue is settled that criminal proceedings does not automatically leads to stay of the departmental enquiry on the charges levelled against an employee.