KAPTAN SINGH, WARDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Almost 12 years ago, this Court felt persuaded to pass an order staying further departmental enquiry against the petitioner on the ground that in respect of the charges levelled against him in the departmental enquiry, he was also prosecuted in a Court of law for having committed the offences under Sections 353 and 506 of the Indian Penal Code.

(2.) The sole basis on which the petitioner sought intervention of the Court is that he was being prosecuted in a Court of law and at the same time, he was being proceeded departmentally in respect of same set of allegations.

(3.) the respondents have contested the claim made by the petitioner that he was being prosecuted for the same offences and also being proceeded departmentally.