RAGHUBIR SINGH Vs. THE DELHI ADMINISTRATION AND ORS.

JUDGEMENT

(1.) This petition under Articles 226 and 227 of the Constitution of India seeks a writ of certiorari for quashing the proceedings of the departmental enquiry instituted against the petitioner and pending before Shri N.N. Chopra, Deputy Superintendent of Police, Headquarters, Central District, Delhi.

(2.) The petitioner, after graduating from the Punjab University, joined the Delhi Police directly as Sub Inspector on 17th October, 1969. The petitioner was attached to Patel Nagar Police Station with effect from 19th December, 1971. The allegations against the petitioner are contained in the affidavit of Shri Nikhil Kumar, Superintendent of Police in opposition to the writ petition and I may do it well to reproduce the same :

(3.) The case of the petitioner is that M/s Gurmukh Singh and Company wanted to involve him in the false case as they did not expect any favor from him in the investigation of the theft case registered against them on the complaint of Principal, Higher Secondary School, Ranjeet Nagar, New Delhi -8.