OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD Mr. Chaitanya Gahlot on the question of limitation as well as on merits. Mr. Chhangani appears for the respondents.

(2.) AS the appeal could not be filed within time due to personal reasons of the counsel, we are inclined to condone the delay. We, therefore, heard the matter on merits for admission.

(3.) WE do not find any reason to interfere with the detailed and reasoned order passed by the learned single Judge. In the circumstances of the case, there is nothing wrong in continuing the departmental enquiry against the appellant during the pendency of a criminal prosecution against him. The Court of enquiry in the criminal trial and the domestic enquiry is not entirely identical and the standards of it also in both these enquiries differ. We are, therefore, in perfect agreement with the learned single Judge and find no force in this appeal on merits.