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Judgment
Jai Kumar Pillai, J
Heard on the question of admission.
The present petition has been filed by the petitioner being aggrieved by the order dated 20/11/2025 (Annexure-P/7) passed by the respondent No.3 by which the petitioner has been imposed penalty for withholding the amount equal to one increment for a period of one year with cumulative effect.
Learned counsel for the petitioner contended that the first allegation against the petitioner is that he was not taken the statement of accused under Section 161 of Cr.P.C. in accordance with law and second allegation against the petitioner is that he has filed the charge-sheet in respect to the case belatedly, which has affected the investigation.
Learned counsel for the petitioner has brought on record Annexure-P/3 wherein Principal Seat at Jabalpur vide order dated 03/04/2025 passed in M.Cr.C. No.14195/2025 has stayed the operation and effect of investigation in pursuance of the FIR registered under Crime No.23/2024.
It would be in the fitness of the things that the penalty imposed on the petitioner be kept in abeyance for the time being, till the disposal of M.Cr.C. No.14195/2025. However, it goes without saying that the Competent Authority shall always be at liberty to proceed with the same after the disposal of the M.Cr.C. No.14195/2025.
Issue notice to the respondents on payment of process-fee within a period of 7 working days by Speed-post, returnable within 4 weeks, failing which this petition shall stand dismissed automatically without further reference to the Bench.
As an interim measure, it is directed that no coercive steps be taken against the petitioner, pursuant to the impugned order dated 20/11/2025 (Annexure-P/7) passed by respondent No.3, till next date of hearing.