ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondents to keep departmental proceedings in abeyance till the conclusion of criminal proceedings arising out of FIR No.696 dtd. 1/11/2021, under Sec. 25 of Arms Act, 1959 registered at Police Station Shivaji Colony, Rohtak.

(2.) Mr. Akshit Pathania, AAG, Haryana submits that all the witnesses stand examined. There were three common witnesses. The Investigating Agency has already filed police report. The matter is at prosecution evidence stage. He further submits that the Coordinate Bench of this Court after noticing judgment of Supreme Court in Capt. M. Paul Anthony vs. Bharat Gold Mines Ltd., 1999(3) SCC 679 has dismissed a bunch of petitions including CWP No.15845 of 2023. The aggrieved officials preferred intra-court appeals including LPA No.1255 of 2024 and 1146 of 2024. The intra court appeals stand dismissed vide judgment dtd. 22/5/2024 and 8/5/2024.

(3.) It is undisputed fact that the Co-ordinate Bench of this Court has dismissed a bunch of petitions involving identical facts and issues. The judgment passed by a Co-ordinate Bench stands upheld by a Division Bench of this Court.