H.C.MISHRA,J. - (1.) Learned counsel for the petitioner is permitted to add the Enquiry Officer as respondent No.5 in this case.
(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent State.
(3.) The petitioner, who was posted as District Fisheries Officer, Ranchi, has been subjected to disciplinary proceeding by order bearing memo No.1907 dated 12.2.2015, issued by the competent authority. The Memo of Charges relate to the offence allegedly committed by the petitioner under Sections 7 & 13 (2) of the Prevention of Corruption Act, for which, a FIR was also lodged, being Vigilance P.S Case No. 28 of 2013 against the petitioner. The petitioner has preferred this writ application with a prayer that until the conclusion of the trial in Vigilance P.S Case No. 28 of 2013, the departmental proceeding against the petitioner be stayed.;