HARBHAJAN SINGH DHILLON Vs. PHARAT COKING COALLTD

JUDGEMENT

(1.) The petitioner, in this application has prayed for issuance of a writ of or in the nature of mandamus commanding the respondents to stay the departmental proceedings till conclusion of the trial in the criminal case pending against the petitioner in the Court of the Special Judge, CBI, Ranchi.

(2.) The fact of the matter lies in a very narrow compass.

(3.) A charge-sheet was issued against the petitioner by the respondent No. 2 on 30-11-1989. The said charge-sheet is contained in Annexure-1 to this writ application. On 16-9-1991, an inquiry officer was appointed by the disciplinary authority. The petitioner filed a title suit being No. 46 of 1992 in the Court of the Munsif, Dhanbad and also filed a petition for injunction which was rejected by an order dated 22-12-1992. Against the aforesaid order, the petitioner filed an appeal being an Misc. Appeal No. 8 of 1993 in the Court of the District Judge, Dhanbad. By order dated 10-6-1993, the District Judge also rejected the prayer of the petitioner for stay of the departmental proceeding. On 27-10-1989, respondent No. 2, the Chairman-cum-Managing Director, allegedly issued an order of sanction for prosecution of the petitioner.