SANJAY NISHAD Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) We have heard the learned counsel for the parties and have gone through the materials available on record.

(2.) The moot question in all these appeals, which arises out of a common judgment rendered by the writ Court is whether the criminal case and the departmental proceedings against the petitioner(s)- appellant(s) can be permitted to continue simultaneously. The learned writ Court held that preventing the respondents from passing final orders in the departmental proceedings in the backdrop of delay in finalizing of the criminal case could not be in the interest of justice and accordingly dismissed the writ petitions filed by the appellants herein.

(3.) The facts of each of the case are enumerated in brief as under:-