K.C. Agrawal, J. - (1.) This revision petition, under section 115 of the Code of Civil Procedure, has been filed by the Rajasthan State Electricity Board against the judgment of the Addl. District & Sessions Judge No. 2, Jaipur-city dated 3.5.1991.
(2.) Suit No. 238/90 had been filed by the plaintiff-respondents - S.S. Rathore and R.D. Modi. They were employed in the Rajasthan State Electricity Board (hereinafter to be referred as 'the Board'). Against them departmental enquiry was initiated. Since they were involved in the corrupt practices, an F.I.R. was lodged by the Board to the Anti-corruption Department, which was registered as No. 58/83 under section 120(B) read with Section 5(1)(D) & 5(2) of the Anti-Corruption Rules.
(3.) Along with the suit, the plaintiff-respondents filed an application under Order 39 Rule 1 & 2 of the Code of Civil Procedure for staying the departmental enquiry till the decision of their criminal case pending in the Court of Special Judge, Anti-Corruption Department, Udaipur. The application was contested by the Board.;