ASHOK KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present writ petition has been filed for staying the departmental proceeding initiated against the petitioner pursuant to memo of charge dtd. 13/4/2017 (annexed as Annexure-2) till completion of the criminal case based on the same set of facts and charges and evidences.

(3.) Learned counsel for the petitioner submits that the contents of charge memo and FIR are identical and therefore, the departmental proceeding may not proceed against him till pendency of the criminal case.