JAI BHAGWAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Petitioner was a constable in Delhi Police when on charges of illegally extorting Rs. 100/- from one Mrs. Ranjana Kapoor, a departmental enquiry was initiated against him. He was formally charged in the following terms:

(2.) Pursuant to the departmental enquiry, the Petitioner was dismissed from service. The order of dismissal was challenged by the Petitioner in appeal and before the Revisional Authority, however, the same were rejected, thereby confirming the order of the disciplinary authority.

(3.) The orders dated 19th January, 1996 and 4th July, 1996 of the disciplinary authority and the appellate authority were the subject matter of challenge in Original Application No. 1755/1997 before the Central Administrative Tribunal. In the said original application Petitioner's contentions were rejected and the original application was dismissed on 15.1.2001. The Petitioner impugns the punishment orders, the connected appellate orders and seeks reinstatement in the present petition before us.