YOGESH LAMBA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present order would dispose of four writ petitions i.e., CWP-18341-2022 and CWP-26882-2022 filed by Yogesh Lamba, CWP-28827-2022 filed by Pooja Gera and CWP-10231-2023 filed by Raghav Wadhwan as common question of law and facts arise in the said cases.

(2.) With the consent of the learned counsel for the parties, CWP-18341-2022 was taken up as the lead case.

(3.) The petitioners in the above said four petitions have made a common prayer for the issuance of a direction in the nature of mandamus directing the respondents especially respondent no.4 Sh.R.P.Bhasin, Enquiry Officer-cum-District and Sessions Judge (Retired) not to proceed further in the departmental proceedings/enquiry till the pendency of the criminal proceedings / trial arising out of FIR no.109 dtd. 8/2/2022 registered at Police Station Samalkha, District Panipat, Haryana, under Ss. 34,120-B, 201, 409, 420, 467, 468, 471 IPC and Sec. 13 of the Prevention of Corruption Act, 1988. Factual Matrix