BALJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this writ petition under Article 226/227 of the Constitution of India, the petitioner prays for issuance of a writ in the nature of mandamus directing the respondent-department not to proceed with the disciplinary proceedings against the petitioner as on similar allegations FIR No.347 dated 16.07.2020 under Section 221 IPC and Section 7 of the Prevention of Corruption Act, 1988 has been registered.

(2.) Learned counsel for the petitioner contends that the parallel proceedings i.e. disciplinary proceedings as well as criminal prosecution on the same set of allegations cannot continue. He relies upon a judgment passed by the Hon'ble Supreme court in Capt. M. Paul Anthony vs. Bharat Gold Mines Ltd. and Anr. , 1999 3 SCC 679.

(3.) This court has heard learned counsel for the petitioner and with his able assistance perused the paper book.