- (1.) This is really a Writ Petition seeking for an Order in the nature of an order of injunction by directing the respondents to stay their hands in relation to the two charge-sheets, both dated June 18, 2006, one being Siduli/Agent/ PNL/2006/211 and the other, being Siduli/ Agent/PNL/2006/212 in respect of the petitioner Nos. 1 and 2 respectively and which have been brought on record vide Annexure P2 (between running pages 20 and 22 of the Writ Petition).
(2.) In addition to this, the petitioners have also prayed for an Order directing the respondents to stay their hands in respect of the two Notices of enquiry, both dated July 28, 2006. (one being ECL/CMD/C-6B/Enquiry 2:1/662 in respect of the petitioner No. 1 and the other, being ECL/CMD/C-6B/ Enquiry 3:1/663 in respect of the petitioner No. 2) as contained in Annexure P3 (between running pages 24 and 25 of the Writ Petition).
(3.) The petitioners have also prayed for stay of the aforementioned charge-sheets and Notices of enquiry till conclusion Andal P. S. case No. 75/06 dated May 17, 2006 pending before the learned A.C. J. M. Durgapur in the District of Burdwan under Sections 447/323/353/506 of the Indian Penal Code.;