Sambuddha Chakrabarti, J. - (1.) There are certain issues in law which, even though discussed many times and in myriad forms, call for a fresh consideration each time a problem touching on that has to be addressed. A straight jacket formula moulding everything on a homogeneous cast not being possible the problem frequently surfaces itself in varied context and appearance.
(2.) A recurrent issue in service jurisprudence is whether a disciplinary proceeding faced by an employee should proceed during the continuance of a criminal proceeding based on the same facts. Views are divergent and vary from case to case. Ultimately, the answer is highly case-specific and must upon a detailed consideration of its whole factual matrix.
(3.) The immediate context of the prolegomenon is one such case where the oft-discussed issue of service jurisprudence has to be considered in details to appreciate its ramification. But before that it is necessary to consider the factual aspect of the case.;