CWP-15246-2022 and other connected matters                1

IN THE HIGH COURT OF PUNJAB AND HARYANA  

AT CHANDIGARH 

CWP-15246-2022 and other connected matters 

Date of Decision:13.05.2025 

Narender Kumar                   ......Petitioner(s) 

Versus 

State of Haryana and others                          ....Respondent(s) 

Sr No.

Case Number Title

2. CWP-19655-2022  VINOD  KUMAR V/S  STATE  OF 

HARYANA AND OTHERS 

3. CWP-28784-2022  ROHTASH SINGH V/S STATE OF 

HARYANA AND OTHERS 

4. CWP-8550-2023  SAMARPIT  V/S  STATE  OF 

HARYANA 

5. CWP-17253-2024  BALWANT SINGH V/S STATE OF 

HARYANA AND OTHERS 

6. CWP-18081-2024  MAHESH KUMAR  V/S STATE OF 

HARYANA AND OTHERS 

7. CWP-35597-2019  AJIT  SINGH V/S  STATE  OF 

HARYANA AND OTHERS 

Present:  Mr. Manish Soni, Advocate, for the petitioner(s) in CWP  

    Nos. 15246 and 28784 of 2022 and 18081 of 2024. 

Mr. Kuldeep Choudhary, Advocate, for Mr. S.K. Verma, 

Advocate, for the petitioner(s) (in CWP-35597-2019). 

Mr. Aditya Yadav, Advocate, for the petitioner(s) (in 

CWP-19655-2022). 

Mr. R.K. Rana, Advocate, for the petitioner(s) (in CWP 

Nos.8550 of 2023 and 17253 of 2024). 

Ms. Palika Monga, DAG, Haryana. 

CWP-15246-2022 and other connected matters                2

JAGMOHAN BANSAL, J. (Oral) 

1.     By this common order, above noted writ petitions are hereby 

adjudicated  as  issues  involved  and  prayer  sought  in  all  the  petitions  are 

common. For the sake of convenience and with the consent of parties, the facts 

are borrowed from CWP-15246-2022.   

2.     The petitioner through instant petition under Articles 226 and 

227 of the Constitution of India is seeking direction to respondent not to 

proceed  with  the  departmental  inquiry  initiated  against  him  during  the 

pendency of criminal trial in FIR No. 13 dated 26.10.2021 under Section 7 of 

the  Prevention  of  Corruption  Act,  1988  registered  at  P.S.  SVB,  District 

Gurugram.  He is further seeking quashing of letter/order dated 02.11.2021 

(Annexure P-3). 

3.    The  petitioner  joined  Haryana  Police  Force  as  constable  on 

27.10.2000.  He was promoted as Head Constable in 2008.  He was further 

promoted as Assistant Sub Inspector in 2011 and Sub Inspector (ORP) in 

2013.  An FIR No.349 dated 23.11.2017 under Sections 420, 166, 167, 384, 

465, 467, 468, 471, 409, 201, 120B IPC and Sections 7, 8, 10, 12, 1, 13(1)D, 

13(1) E, 15 of Prevention of Corruption Act, 1988 (in short ‘PC Act’) at Police 

Station  Shivaji  Nagar,  District  Gurugram  came  to  be  registered  against 

employees of Regional Transport Authority, Gurugram.  The Investigating 

officer after completing investigation filed its report on 06.01.2019 against 23 

persons.  During further investigation, accused Balbir Singh was arrested and 

challan  was  presented  against  him  21.11.2020.    The Trial  Court  framed 

charges on 08.03.2021.   

CWP-15246-2022 and other connected matters                3

4.    The respondent registered FIR No.13 dated 26.10.2021 under 

Section 7 of PC Act against the petitioner at P.S. SVB, Gurugram on the basis 

of statement of Balbir Singh who during investigation deposed that he had 

paid a sum of Rs.5,00,000/- through petitioner to the Investigating Officer of 

FIR No.349 dated 23.11.2017.  The respondent on the basis of aforesaid FIR 

initiated departmental proceedings against the petitioner.  An Inquiry Officer 

has been appointed to hold regular departmental inquiry.   

5.    Learned counsel for the petitioner submit that respondent has 

initiated departmental inquiry without seeking approval of District Magistrate 

in terms of Rule 16.38 of Punjab Police Rules, 1934 (as made applicable to 

the  State  of  Haryana)  (in  short  ‘PPR’).    As  per  said  Rule,  departmental 

proceedings cannot be initiated without concurrence of District Magistrate.  

The respondent as per its convenience and choice is seeking concurrence in 

few cases and proceeding in rest without concurrence.  Approval is mandatory 

in nature, thus, proceedings arising out of charge sheet issued without prior 

approval of District Magistrate are null and void in the eye of law.  Supreme 

Court in State of Haryana vs. Ranbir Singh, Civil Appeal No.5822 of 2008 

has  clearly  held  that  approval  under  Rule  16.38  is mandatory  in  nature.  

Similar  view  has  been  expressed  by  Himachal  Pradesh  High  Court  in 

Mohinder Singh vs. State of H.P. and others, 2019 SCC OnLine HP 3353. 

6.    Per  contra, learned  State  counsel  submits  that this  Court  in 

CWP-24413-2012 titled as Constable Pale Ram vs. State of Haryana and 

others decided on 14.12.2012; CWP-8085-2012 titled as Ishwar Singh vs. 

State of Haryana and others decided on 23.04.2014 and EHC Dhan Singh 

and others vs. State of Haryana and others, 2019 (1) PLR 81  has held that 

CWP-15246-2022 and other connected matters                4

prior approval  of  District  Magistrate qua  departmental  proceedings is not 

necessary where FIR has been registered.  Once criminal proceedings are 

initiated,  the  departmental  proceedings  may  be  initiated  without  prior 

approval of District Magistrate.  

7.    I have heard the arguments of learned counsel for the parties and 

perused the record with their able assistance.   

8.    In all the petitions, the police after completing investigation has 

already filed its report under Section 173 Cr.P.C.  The trial is going on and in 

remaining cases charges stand framed.   

9.    The entire dispute revolves around reading of Rule 16.38 of PPR 

and the same is reproduced as below:- 

"16.38. Criminal offences by police officers and strictures by 

courts-procedure regarding.—(1) Where a preliminary enquiry 

or investigation into a complaint alleging the commission by an 

enrolled police officer of a criminal office in connection with his 

official relations with the public, establishes a prima facie case, 

a judicial prosecution shall normally follow. Where, however, 

the Superintendent of Police proposes to proceed in the case 

departmentally, the concurrence of the District Magistrate shall 

be obtained. 

(2) Orders have been issued by the Hon'ble Judges of the High 

Court  making  it  obligatory  on  all  civil  and  criminal  courts, 

whenever  they  make  strictures  on  the  personal  character  or 

professional conduct of a police officer, to send a copy of the 

judgment to the executive authorities, In the case of the High 

Court itself the copies will be forwarded to the State Government. 

In the case of all other courts (including Courts of Sessions), the 

copies will be sent by the Judges and Magistrates concerned to 

the District Magistrate. 

CWP-15246-2022 and other connected matters                5

(3) In cases in which strictures are passed on the conduct of the 

police by a Sessions Court or by a Magistrate's court and no 

specific  recommendation  is  made  by  the  court  making  such 

strictures  that  an  enquiry  should  be  made,  the  District 

Magistrate will decide whether an investigation into the matter 

is necessary, and if so, whether it shall be conducted by a police 

officer  or  by  a  selected  Executive  Magistrate.  After  an 

investigation or enquiry, the procedure laid down in sub-rule 

(1)  shall  be  followed,  In  cases  in  which  the  court passing 

strictures on the conduct of the police suggests that an enquiry 

should be made, the District Magistrate will comply with such 

request.  

When strictures on the conduct of the police are made by the 

High Court and communicated to the State Government direct 

in  accordance  with  sub-rule  (2)  above,  the  instructions  of 

Government as to the action to be taken by the local authorities 

will be communicated to them through the ordinary channels. 

In  cases  in  which  the  High  Court  suggests  that  an  enquiry 

should  be  made,  the  State  Government  will  give  orders 

accordingly. 

(4) Rules 24.14 and 24.15 provide for reports of all serious 

charges  against  the  police  being  communicated  to  the  State 

Government by a special report., In cases where such serious 

charges  arise  from  strictures  passed  by  criminal  courts,  the 

Superintendent  of  Police  and  the  District  Magistrate  should 

communicate, either in the report itself or in a covering letter, 

the procedure which they propose to adopt and any information 

or notes in connection with the case which they consider should 

be brought to the notice of Government. Rule 24.15 provides the 

opportunity for Deputy Inspector General and Commissioners 

Similarly  to  communicate  their  comments  to  the  State 

Government." 

CWP-15246-2022 and other connected matters                6

10.            The  aforesaid  Rule  came  into  force  w.e.f.  23.08.1978.    By 

notification dated 23.08.1978, the State of Haryana has substituted Rule 16.38 

of PPR.  Unsubstituted Rule 16.38 is reproduced as below:- 

“16.38. Criminal offences by police officers and strictures by 

Courts - Procedure regarding. - (1) Immediate information shall 

be given to the District Magistrate of any complaint received by 

the Superintendent of Police, which indicates the commission by 

a  police  officer  of  a  criminal  offence  in  connection  with  his 

official relations with the public. The District Magistrate will 

decide  whether  the  investigation  of  the  complaint  shall  be 

conducted  by  a  police  officer,  or  made  over  to  a  selected 

Executive Magistrate. 

(2) When investigation of such a complaint establishes a prima 

facie  case,  a  judicial  prosecution  shall  normally  follow;  the 

matter shall be disposed of departmentally only if the District 

Magistrate  so  orders  for  reasons  to  be  recorded.  When  it  is 

decided to proceed departmentally the procedure prescribed in 

rule 16.24 shall be followed. An officer found guilty on a charge 

of the nature referred to in this rule shall ordinarily be dismissed.   

(3) Ordinarily a Magistrate before whom a complaint against a 

police officer is laid proceeds at once to judicial enquiry. He is, 

however, required to report details of the case to the District 

Magistrate,  who  will  forward  a  copy  of  this  report to  the 

Superintendent of Police. The District Magistrate himself will 

similarly send a report to the Superintendent of Police in cases 

of which he himself takes cognizance.  

(4)  The  Local  Government  has  prescribed  the  following 

supplementary procedure to be adopted in the case of complaints 

against police officers in those districts where abuses of the law 

with  the  object  of  victimising  such  officers  or  hampering 

investigation is rife. The District Magistrate will order that all 

petitions  against  police  officers  shall  be  presented  to  him 

CWP-15246-2022 and other connected matters                7

personally. If he considers that these petitions are of a frivolous 

or factious nature, it is within his discretion to take no action on 

them. When he considers an enquiry to be necessary he will use 

his discretion whether to send the papers to the Superintendent 

of Police or to a Magistrate for judicial enquiry. In the case of 

formal criminal complaints, the District Magistrate will arrange 

for all cases to be transferred from other courts to his own.  

(5) Orders have been issued by the Hon’ble Judges of the High 

Court  making  it  obligatory  on  all  civil  and  criminal  courts, 

whenever  they  make  strictures  on  the  personal  character  or 

professional conduct of a police officer, to send a copy of the 

judgment to the executive authorities. In the case of the High 

Court  itself  the  copies  will  be  forwarded  to  the  Local 

Government. In the case of all other courts (including Courts of 

Sessions), the copies will be sent by the Judges and Magistrates 

concerned to the District Magistrate.  

(6) In cases in which strictures are passed on the conduct of the 

police by a Sessions Court or by a Magistrate’s Court and no 

specific  recommendation  is  made  by  the  Court  making  such 

strictures  that  an  enquiry  should  be  made,  the  District 

Magistrate will decide whether an investigation into the matter 

is necessary, and if so, whether it shall be conducted by a police 

officer or by a selected Executive Magistrate. If he decides that 

an investigation shall be made, the procedure subsequent to such 

investigation shall be that laid down in sub-rule (2) above. In 

cases in which the court passing strictures on the con- duct of the 

police  suggests  that  an  enquiry  should  be  made,  the  District 

Magistrate will comply with such request in accordance with the 

procedure prescribed in paragraphs (1) and (2) above.    

When strictures on the conduct of the police are made by the 

High Court and communicated to the Local Government direct 

in  accordance  with  paragraph  (5)  above,  the  instructions  of 

Government as to the action to be taken by the local authorities 

CWP-15246-2022 and other connected matters                8

will be communicated to them through the ordinary channels. In 

cases in which the High Court suggests that an enquiry should 

be made the Local Government will give orders accordingly.  

(7)  Rules  24.14  and  24.15  provide  for  reports  of  all  serious 

charges  against  the  police  being  communicated  to  the  Local 

Government by a special report. In cases where such serious 

charges  arise  from  strictures  passed  by  criminal  courts,  the 

Superintendent  of  Police  and  the  District  Magistrate  should 

communicate, either in the report itself or in a covering letter, 

the procedure which they propose to adopt and any information 

or notes in connection with the case which they consider should 

be brought to the notice of Government. Rule 24.15 provides the 

opportunity for Deputy Inspectors- General and Commissioners 

similarly  to  communicate  their  comments  to  the  local 

Government.

”

11.    It is settled proposition of law that special enactment overrides 

general enactments and special provision overrides general provisions.  The 

petitioners are placing reliance upon Rule 16.38 of PPR, however, they have 

ignored Rule 16.40 of PPR which is a specific provision dealing with charges 

of corruption.  Rule 16.40 of PPR provides that charges of corruption shall be 

enquired in the manner prescribed for departmental enquiries. Charges of 

specific  acts  of  corruption  shall  be  thoroughly  investigated  by  competent 

officer  and  the  preliminary  investigation  shall  be followed  by  judicial 

prosecution or departmental charge according to the circumstances of each 

case.  The said Rule for the ready reference is reproduced as below:- 

“16.40. Method of dealing with charges of corruption-Charges 

of corruption shall be enquired into in the manner prescribed in 

this chapter for departmental enquiries generally. Charges of 

specific acts of corruption shall be thoroughly investigated by a 

competent officer, the provisions of rule 16.27 being utilised, if 

CWP-15246-2022 and other connected matters                9

necessary, and the preliminary investigation shall be followed by 

a judicial prosecution or a departmental charge according to the 

circumstances of each case. Departmental charges based on a 

general  record  of  dishonesty  may  also  be  entertained  in 

accordance with rule16.25(2).   

It is further ordered that, if five reputable persons join in making 

a  written  complaint  regarding  corruption,  otherwise  than  in 

regard to a case in which they are personally interested directly 

or indirectly, concerning any police official, the departmental 

superior of the officer in question shall be bound to make full 

investigation and to inform the complainants of the results.” 

12.    From the conjoint reading of Rule 16.38 and Rule 16.40 of PPR, 

it is evident that Rule 16.38 is a general provision and it deals with complaints 

alleging  commission  of  any  criminal  offence  in  connection  with  official 

relations with public whereas Rule 16.40 is a specific provision which deals 

with charges of corruption.  Rule 16.40 has further categorized charges of 

corruption in two parts.  First part deals with general charges of corruption 

whereas second part deals with specific acts of corruption.  In case of charges 

of  specific  acts  of  corruption  thorough  investigation  is  conducted  by 

competent  officer  and  preliminary  investigation  is followed  by  judicial 

prosecution or departmental proceedings according to circumstances of each 

case.   

    In all the petitions in hand, there were charges of specific acts of 

corruption and competent authority registered case under PC Act.  As there 

were  specific  allegations  of  corruption,  second  part  of  Rule  16.40  was 

applicable.  Rule 16.38 of PPR was inapplicable in the case of petitioners 

because there were specific allegations of corruption against the petitioners. 

The authorities were supposed to initiate judicial prosecution or departmental 

CWP-15246-2022 and other connected matters                10

proceedings  depending  on  circumstances  of  each  case.    There  is  no 

requirement to seek concurrence of District Magistrate under Rule 16.40, thus, 

respondent has lawfully initiated departmental proceedings.   

13.    The Punjab Police Rules were inserted in 1934.  The petitioners 

have been booked under different provisions of PC Act which is a special 

enactment and came into force w.e.f. 09.09.1988.  The said Act came into 

force much later than PPR. In the said Act, offence as well as procedure for 

prosecution  has  been  defined/prescribed.  FIR  for  commission  of  offence 

punishable under PC Act is registered which is followed by police report 

under Section 173 Cr.P.C. Prosecution under PC Act has no bearing with PPR. 

The petitioners have been booked under PC Act which is a special law, thus, 

their prosecution has no concern with general law i.e. PPR. The petitioners 

under PPR are subjected to departmental proceedings as contemplated by Rule 

16.40 read with 16.24. There is no requirement to seek concurrence of District 

Magistrate to initiate proceedings under Rule 16.24 read with 16.40.  

14.    From the perusal of marginal note of Rule 16.38 of PPR, it is 

evident that said Rule is regarding criminal offences committed by Police 

Officers and strictures by Courts.  Sub-Rule (3) deals with a situation arising 

out of observations made by Judges of High Courts and Sessions Courts or 

Magistrate Courts.  Sub-Rule (4) deals with recording of offences as per Rule 

24.14 and 24.15.  Sub-Rule (1) provides that normally judicial prosecution 

shall  be  followed  if  in  the  preliminary  enquiry  or investigation  into  a 

complaint  alleging  commission  of  a  criminal  offence  in  connection  with 

official relations with public is prima facie established.  For the appreciation 

of Sub-Rule (1), it would be appropriate to notice its attributes: 

CWP-15246-2022 and other connected matters                11

i) There is a complaint; 

ii) In the complaint it has been alleged that enrolled police officer 

  has committed a criminal offence; 

iii) The  offence  has  been  committed  in  connection  with  official  

relations with public; 

iv) There is preliminary enquiry or investigation; 

v) In  the  preliminary  enquiry  or  investigation,  it  is prima  facie  

established that offence has been committed. 

    If the above ingredients are complied with, the authorities have 

to initiate judicial prosecution.  The judicial prosecution may be initiated by 

way of registering FIR and thereafter filing police report or it may be by way 

of filing criminal complaint before the Trial Court. The said Sub-Rule further 

provides that where Superintendent of Police proposes to proceed in the case 

departmentally, the concurrence of District Magistrate shall be obtained. 

15.    The  aforesaid  rule  is  inapplicable  to  petitioners.  Said  rule  is 

applicable where preliminary enquiry or investigation establishes commission 

of  criminal  offence.  In  the  case  of  petitioners,  no  preliminary  enquiry  or 

investigation was conducted and straightway FIR was registered and they 

were arrested. Counsel for the petitioners attempt to plead that investigation 

commences after registration of FIR and expression ‘preliminary’ used in sub-

rule  (1)  precedes  enquiry  and  not  investigation.  Contention  of  petitioners 

cannot be countenanced. A conspectus of sub-rule (3) of Rule 16.38 and Rule 

16.40 makes it clear that before initiating judicial prosecution, preliminary 

investigation or enquiry would be conducted. If observation with respect to 

conduct of police officer is made by Judge/Magistrate, it is choice of the 

CWP-15246-2022 and other connected matters                12

District  Magistrate  to  get  the  matter  investigated by  Police  or  selected 

Magistrate. There is no question of registration of FIR at this stage. Similar is 

reading of rule 16.40 of PPR.                

16.    The  petitioners  are  claiming  that  concurrence of  District 

Magistrate  is  mandatory  for  initiating  departmental  proceedings  and  said 

requirement has been carved out for the protection of police officials.  The 

argument  of  petitioners  is  misconceived.  The  Rule  provides  that  where 

preliminary enquiry or investigation prima facie establishes that offence has 

been committed, judicial prosecution shall normally be initiated.  In a given 

case  Superintendent  of  Police  despite  complaint  alleging  commission  of 

offence,  may  form  an  opinion  that  departmental  proceedings  should  be 

initiated.  Initiation of departmental proceedings instead of prosecution is 

contrary to normal Rule, thus, it has been provided that concurrence of District 

Magistrate shall be obtained.  If it is established in the preliminary enquiry or 

investigation that offence has been committed still departmental proceedings 

are initiated, it may prejudice interest of the complainant.  Thus, it has been 

provided that concurrence of the District Magistrate shall be obtained.  The 

object  of  seeking  concurrence  of  District  Magistrate  is  to  ensure  by  an 

independent agency that departmental proceedings may be initiated instead of 

criminal proceedings.   

17.    In the original Rule, it was provided that information shall be 

given to District Magistrate of any complaint which indicates commission of 

offence by a Police Officer.  It was further provided that District Magistrate 

shall decide whether investigation of the complaint shall be conducted by 

Police Officer or made over to a selected Magistrate.  In sub-Rule (2), it was 

CWP-15246-2022 and other connected matters                13

provided that if prima facie offence is established, prosecution shall follow.  

The matter shall be disposed of departmentally only if the District Magistrate 

so orders for reasons to be recorded.   

    In the substituted Rule, the requirement of information to District 

Magistrate at threshold stage has been dispensed with.  The object is stark.  

There may be a case like demand of bribe where it is not possible to intimate 

to Magistrate and immediate action is required.  Considering that situation, 

the Rule has been amended and requirement of Magistrate to decide as to 

whether complaint of commission of criminal offence should be inquired by 

police officer or Executive Magistrate has been dispensed with.  From the 

original Rule also, it is evident that where it is decided that matter should be 

departmentally adjudicated, the concurrence of District Magistrate shall be 

obtained.   

19.    The petitioners are relying upon order passed by Supreme Court 

in Ranbir Singh (Supra).  In the case in hand, police has registered FIR 

against  the  delinquent  and  thereafter  departmental proceedings  have  been 

initiated.  Concurrence of District Magistrate is necessary where criminal 

proceedings  are  not  initiated  and  departmental  proceedings  are  initiated 

despite  preliminary  inquiry  or  investigation  of  a  complaint  establishing 

commission of criminal offence.  A co-ordinate Bench of this Court in Pale 

Ram (Supra), Ishwar Singh (Supra) and EHC Dhan Singh (supra) has 

clearly held that where FIR is registered, there is no requirement to seek 

concurrence of District Magistrate to initiate departmental proceedings.  The 

relevant extracts of judgment in Pale Ram (supra) are reproduced as below:-  

CWP-15246-2022 and other connected matters                14

“Reliance  upon  Rule  16.38  of  the  1934  Rules    gain  for 

challenging the impugned order is misplaced. Rule 16.38 of the 

1934 Rules reads as follows:- 

Rule 16.38 

a)   Criminal  offences  by  police  officers  and  strictures  by 

courts-procedure regarding- 

1)   Where  a  preliminary  enquiry  of  investigation  into  a 

complaint alleging the commission by an enrolled police officer 

of a criminal offence in connection with his official relations with 

the public, establishes a prima facie case, a judicial prosecution 

shall normally follow. Where, however, the Superintendent of 

Police  proposes  to  proceed  in  the  case  departmentally,  the 

concurrence of the District Magistrate shall be obtained." 

This Rule again would not be applicable to the case is hand for 

the reason that the said Rule comes into operation in case the 

punishing authority i.e. the Superintendent of Police instead of 

proceeding  against  the  delinquent  employee  for  judicial 

prosecution decides not to proceed for the same purpose and 

instead  decides  to  take  action  departmentally.  It  is  in  this 

situation that the concurrence of the District Magistrate has to 

be obtained. Present is a case where judicial prosecution had 

followed the registration of an FIR against the petitioner. Apart 

from proceeding against the petitioner on the criminal side in the 

judicial proceedings, the Superintendent of Police has proceeded 

against  him  departmentally  as  well.  In  such  a  situation,  the 

concurrence of the District Magistrate is not mandated under 

this Rule. 

In view of the above, there is no merit in the present writ petition 

and,  therefore,  the  challenge  to  the  impugned  orders  cannot 

sustain.” 

      In Ishwar Singh (Supra) and Dhan Singh (Supra), opinion of 

Pale Ram (Supra) has been reiterated. 

CWP-15246-2022 and other connected matters                15

20.    The petitioners have raised another issue that if departmental 

proceedings are not deferred at this stage and they are compelled to disclose 

their evidence during departmental proceedings, it would materially prejudice 

their stand in criminal proceedings.  In support of their contentions, they rely 

upon judgment of Supreme Court in Capt. M. Paul Anthony vs. Bharat Gold 

Mines Ltd., 1999(3) SCC 679 and Eastern Coalfields Ltd. and others vs. 

Rabindra Kumar Bharti, (2022) 12 SCC 390. 

21.    A question came up for consideration before a coordinate bench 

of this Court as to whether departmental proceedings can continue during the 

pendency of criminal proceedings if both the proceedings are based upon same 

set of allegations. The Court while adjudicating a bunch of petitions including 

CWP-5111-2024 titled as Mustaq and others vs. State of Haryana and others 

decided  on  10.04.2024  has  held  that  the  departmental  proceedings  can 

certainly continue despite pendency of criminal proceedings. The operative 

portion of judgment is reproduced herein:  

“196.  In  the  earlier  part  of  the  judgment,  this  Court  after 

considering the law laid down by the Hon’ble Supreme Court as 

well as the Division Bench of this Court in various judgments 

had observed that apart from other factors one of the primary 

factors which the Court is to consider before considering as to 

whether  the  evidence  of  the  common  witnesses  in  the 

departmental  proceedings  is  to  be  kept  in  abeyance till  their 

examination  in  the  criminal  case,  is  to  see  as  to  whether 

complicated questions of law and facts are involved in the case 

or not. The judgments which were relied upon by this Court were 

those of Hon’ble Supreme Court in the case of Capt. M.Paul 

Anthony  (supra),  the  relevant  portion  of  which  had been 

reproduced  in  para  5  of  the  present  order;  the  judgment  of 

CWP-15246-2022 and other connected matters                16

Hon’ble Supreme Court in the case of Indian Overseas Bank, 

Anna Salai and Anr (supra), the relevant portion of which had 

been reproduced in para 6 of the present order; the judgment of 

the Hon’ble Supreme Court in the case of State Bank of India and 

Ors. (supra), the relevant portion of which had been reproduced 

in para 8 of the present order; the judgment of Division Bench of 

this Court in LPA- 470-2024, in which the judgment of this Court 

in CWP-975-2024, decided on 16.01.2024 on the same issue was 

upheld and the relevant portion of the judgment of the Division 

Bench is reproduced in para 10 of the present order and also the 

judgment of the Division Bench of this Court in LPA-252-2021, 

decided on 23.07.2021, the relevant portion of which has been 

reproduced  in  para  12  of  the  present  order.  No  complicated 

question of law or fact has been brought to the notice of this 

Court nor any judgment has been cited by the counsel for the 

petitioner to show that the facts of the present case give rise to 

complicated  question(s)  of  law  or  facts.  This  Court  is  of  the 

opinion that no complicated question(s) of law or facts arise in 

the present case so as to fulfill one of the essential ingredients 

for considering stay of departmental proceedings. Further, no 

special facts arise in the present case, which are required to be 

mentioned, as per the law laid down by the Hon'ble Supreme 

Court  in  Kendriya  Vidyalaya  Sangathan  &  Ors  (supra) 

warranting  stay  of  departmental  proceedings,  rather  the 

allegations against the petitioner are such that the departmental 

proceedings are required to be culminated expeditiously. 

197.   It would be relevant to note that in the criminal case, the 

report under Section 173 Cr.P.C. as noticed hereinabove, has 

already been filed and the statements of all the witnesses under 

Section 161 CrPC have already been recorded and a copy of the 

same has been given to the petitioner/accused and it is for the 

prosecution to prove the case against the petitioner by relying 

upon  the  evidence  of  the  witnesses  whose  statements  have 

already  been  recorded  under  Section  161  CrPC  and  the 

CWP-15246-2022 and other connected matters                17

documents which form a part of the report under Section 173 

CrPC and thus, the plea of prejudice raised is misconceived. The 

Division Bench of this Court in Dr.Balwinder Kumar Sharma’s 

(supra), the relevant portion of which has been reproduced in 

para 14 of the present order, had observed as under: - 

“Therefore,  there  is  no  question  of  any  disclosure of 

defence in the departmental proceedings. As far as the 

various provisions of Prevention of Corruption Act , 1988 

are concerned, most of the provisions are to be proved by 

the prosecution during the course of trial except the one 

concerning "known sources of income", which again is 

within  the  special  knowledge  of  accused-petitioner. 

Hence, there seems to be no justification in the prayer 

made  by  petitioner  for  staying  of  disciplinary 

proceedings.” 

The SLP against the said judgment has been withdrawn.  

Thus, keeping in view the principles enumerated in paragraph 17 

of  the  present  judgment  and  the  abovesaid  facts,  there  is  no 

ground  to  accept  the  argument  of  learned  counsel  for  the 

petitioner to the effect that till the time common witnesses are 

examined in the criminal case, the said witnesses should not be 

examined in  the departmental  proceedings and  thus, the  writ 

petition  being  meritless,  deserves  to  be  dismissed and  is 

accordingly, dismissed. 

198.   It is made clear that this Court has not opined on the 

merits of the allegations either in the criminal proceedings or in 

the departmental proceedings and the trial Court in the criminal 

case  as  well  the  competent  authority  in  the  departmental 

proceedings  would  consider  and  adjudicate  /decide  the  same 

independently, in accordance with law.” 

22.         The aforesaid judgment was assailed in Intra-Court appeal i.e. LPA 

No. 1221 of 2024 which came to be dismissed.   Besides said appeal, LPA 

CWP-15246-2022 and other connected matters                18

No.1255 of 2024 titled as “Tulsi Dass vs. State of Haryana and others”, LPA 

No.1146 of 2024 titled as “ASI Pawan Kumar vs. State of Haryana and 

others” on the similar issue have been dismissed.   

23.    From above, it is evident that a Co-ordinate Bench of this Court 

has dismissed a bunch of petitions involving identical facts and issues. The 

judgment passed by learned Single Judge stands upheld by a Division Bench 

of this Court. 

24.           In the light of above-cited judgments, it can be concluded that the 

respondent cannot travel beyond the police report, thus, no prejudice is going 

to be caused to petitioner, if he leads his defence in departmental proceedings. 

25.          The Supreme Court in Eastern Coalfields (supra) has not held 

that  departmental  proceedings,  especially  when  there  are  allegations  of 

corruption,  cannot  continue  on  the  ground  that  criminal  proceedings  are 

pending before Trial Court.   

26.    In the backdrop, all the petitions stand dismissed.  It is hereby 

made clear that departmental authorities shall adjudicate pending proceedings 

without being influenced by dismissal of these petitions.  This Court has not 

expressed its opinion on merit. 

13.05.2025                      (JAGMOHAN BANSAL) 

shivani                             JUDGE 

Whether reasoned/speaking       Yes 

Whether reportable          Yes