RAVINDER KUMAR SHARMA Vs. UOI

JUDGEMENT

(1.) Original Application No.2139/2008 filed by the respondent Ravinder Kumar Sharma was dismissed by the Central Administrative Tribunal Principal Bench New Delhi vide order dated 26.05.2009 which has been assailed by the petitioner before us by filing the present writ petition for seeking a relief to set aside the order passed by the disciplinary authority and allow OA as aforesaid.

(2.) It is his case that the petitioner had been serving Delhi Police and was posted as SHO of P.S. Dwarka at the relevant time when he was issued a show cause notice on the ground that:

(3.) Even though the petitioner submitted a reply denying the allegations made in the show cause notice particularly to the aspect that two persons were caught as stated in the show cause notice and relying upon the FIR No.810/2006 dated 08.09.2006 which itself goes to show that only one person was caught with the illicit liquor and was arrested and as such there was no lack of supervision on his part or any negligence. Yet the disciplinary authority imposed punishment of censure upon the petitioner which was assailed by him by way of an order dated 12.03.2007. The appeal against the aforesaid order was dismissed.