MOJAN MAHTO Vs. BOKARO STEEL PLANT

JUDGEMENT

(1.) S.J. Mukhopadhyay, J. 1. This application was preferred by petitioner against the departmental proceeding initiated vide charge -sheet dated 23.12.1998 on the ground that the charge shown is same and similar to the charge in the criminal case i.e. Complaint Petition case No. 410/98 pending before the learned SDJM, Bokaro at Chas.

(2.) THE case was taken up on 14.12.1999 when the respondents were noticed and this Court allowed the respondents to proceed in the departmental proceeding, though ordered not to pass final order till further order of this Court.

(3.) AS the enquiry officer has already concluded the enquiry and submitted report and in the departmental proceeding, the respondents are to determine the question of mis -conduct, I find no reason to interfere with the departmental proceeding. The respondents may pass final order taking into consideration the enquiry report, in accordance with law after serving the copy of the report on the petitioner.