KULDEEP CHAWAND Vs. POLICE INSPECTOR AND OTHERS

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) During the course of argument, a limited submission has been made by learned counsel for the petitioner that the final order in the departmental enquiry should be stayed till the criminal trial is concluded.

(3.) The prayer has been opposed by the counsel for the State referring to various judgments on the point.