BADRI LAL MALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, while challenging the disciplinary proceedings initiated by the respondents vide notice dtd. 26/8/2020, the petitioner has alternatively prayed that the proceedings in furtherance thereto be kept in abeyance until criminal proceedings pursuant to the FIR No.105/2017 culminates.

(2.) The facts apropos the relief claimed are, that the Anti-Corruption Bureau registered a case against the petitioner on the basis of news item published in newspaper.

(3.) After completion of the investigation, an FIR running into 84 pages, came to be filed. Later, the disciplinary authority proceeded to launch a departmental inquiry against the petitioner by way of serving a notice dtd. 26/8/2020, along with memorandum of charges and statement of allegation.