BALRAJ SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) At a departmental enquiry, the enquiry officer returned a finding of guilt against the petitioner and co-delinquent employees Constable Krishan Pal and Kanwar Pal.

(2.) After complying with the procedures of the law and considering the response of the petitioner to the report of the enquiry officer, the disciplinary authority inflicted the penalty of withholding of one increment for a period of 5 years permanently.

(3.) The Appellate Authority rejected the appeal filed and hence the petitioner approached the Central Administrative Tribunal.