COMMISSIONER OF POLICE Vs. JAI BHAGWAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 20.01.2010 passed by the High Court of Delhi in Civil Writ Petition No. 3591 of 2001, whereby the High Court allowed the Writ Petition filed by the Respondent herein and set aside the order dated 15.01.2001 passed by the Central Administrative Tribunal.

(3.) The facts leading to the filing of the present case are that the Respondent herein, at the relevant point of time, was working as a Constable in Delhi Police and was posted at the IGI airport, New Delhi at the X-Ray Machine Belt. An allegation was made by one Mrs. Ranjana Kapoor that while being so posted there the Respondent extorted Rs. 100/- by way of illegal gratification from her during the course of security check of passengers. It is alleged that Mrs. Kapoor made a complaint to one S.P. Narang, Operations Officer of Air France who took the complainant to O.P. Yadav, Inspector, Delhi Police on duty at the Delhi Airport. It is also alleged that the complainant identified the Respondent, who thereupon returned the aforesaid sum of Rs. 100/- to the complainant in the presence of O.P. Yadav, Inspector, and Arjun Singh, Sub-Inspector, who were also present at that time.