S.J.MUKHOPADHAYA,J. - (1.) HEARD the parties.
(2.) THE present application has been preferred by four petitioners, namely, Prasanta Kumar Karmakar, Debasish Panja, Chiranjib Mukherjee and Amal Kumar Banerjee for direction on the respondents to stay the departmental proceeding till finalisation of criminal charges, arising out of Seraidhella (Dhanbad) PS Case No. 422 of 1999. The main grievance of the petitioners is that the charge in the departmental proceeding being same and similar and incidental to the charges as levelled in the aforesaid criminal case, the respondent should await the decision of such criminal proceeding. The respondents have opposed the writ petition and their counsel tried to highlight the charges to show that most of the charges are not related to the criminal charge and they may proceed independently.
(3.) I have perused the charges as levelled against one or other petitioner as enclosed with the writ petition.;