RAMESH CHAND Vs. COMMISSIONER OF POLICE DELHI

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The appellant has been dismissed from service after finding him guilty in a departmental proceeding and he lost in appeal as well as in the writ petition filed in the High court. The finding of guilt having been based on the materials in course of a departmental proceeding cannot be interfered with. But, taking into consideration that the appellant has already put in 28 years of service and an order of dismissal would be very harsh and would deprive him of the retiral benefits also, this Court issued limited notice as to why the order of dismissal should not be converted to the one of compulsory retirement in the context of facts of the present case. The respondents have entered appearance and filed show-cause.