PASHUPATI NATH MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a matter in which the petitioner, it is indicated to the court, faces charges on bribery. A departmental proceeding was initiated and is pending. Also a chargesheet was submitted before the Special Judge, Patna. The criminal proceedings are after investigation by the Central Bureau of Investigation.

(2.) THE petitioner was a Section Supervisor with the establishment of the Regional Provident Fund Commissioner, Bihar Region, Patna. As both the criminal proceedings and the departmental proceed -ings are in motion, a petition was filed before the Central Administrative Tribunal praying, in effect, that the departmental proceedings may remain stayed..The tribunal declined to grant that relief but indicated that the departmental proceedings be concluded within six months.

(3.) LEARNED counsel for the petitioner draws the attention of the court to the qbservations made by the Supreme Court in sub -clause (ii) (in context) in the decision of Capt. M. Paul Anthony vs. Bharat Gold Mines Ltd. & Anr., 1999 (3) All India Services Law Journal 152.