CHHOTE LAL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has challenged his order of dismissal dated 24th October, 2007 and rejection of his appeal dated 8th February, 2008 pursuant to the departmental inquiry on the allegation that he had demanded and accepted an amount of Rs. 45,000/- as consideration for securing the appointment of another person in the Government job and which were challenged by him in its original application No. 301/2009 titled as Chhote Lal Vs. Govt. of NCTD, which was dismissed by order dated 12th February, 2009.

(2.) The petitioner was working as head constable in Delhi Police and the departmental proceedings were initiated against him for demanding and accepting an amount of Rs. 45,000/- for securing the appointment of another person in a Govt. department.

(3.) We have heard learned counsel for the parties. The counsel for the respondent has appeared on an advance notice. The learned counsel for the petitioner has referred to testimonies of PW-2, PW-3, PW-4 and PW-6 and has contended that the charges are not made out against the petitioner on the basis of statement of the said witnesses. The Tribunal has considered the testimonies of these witnesses and has held that the evidence against the petitioner is in abundance to show his guilt. In any case, in exercise of its jurisdiction, the Tribunal was not to re-appreciate the entire evidence and only has to consider whether the disciplinary proceedings were conducted in accordance with the Rules and Regulations and the adequate opportunity was given to the petitioner and there had not been violation of principal of natural justice.