BHAGIRATH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, while indirectly challenging the disciplinary proceedings initiated by the respondents vide notice dtd. 11/1/2021, the petitioner has claimed a relief that the proceedings in furtherance thereto be kept in abeyance until criminal proceedings pursuant to the FIR No.128/2020 culminates.

(2.) During the course of submission, Mr. Mathur, learned counsel for the petitioner, instead of harping upon his challenge to the very initiation of the disciplinary proceedings, confined his case to continuance of the proceedings, until the criminal case, which the petitioner is facing for the same delinquency, is finally decided.

(3.) The facts appropos the relief claimed are, that the petitioner, Constable was trapped red-handed by the Anti-Corruption Bureau, while accepting/taking an amount of Rs.5,000.00 as bribe (as alleged by the prosecution) from one Bhag Singh.