ABHIMANYU Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Whether Reporters of local papers may be allowed to see the judgement.

(2.) To be referred to the reported or not? No Petitioner, a constable in Delhi Police, was charged of unauthorised absence. He was dismissed from service upon inquiry. He took appeal and revision against this but failed. He then filed OA No.1645/95 and complained that respondents had committed breach of Rule 16(v)(vii) of Delhi Police (Punishment & Appeal) Rules 1980 by not affording him reasonable opportunity for filing list of witnesses and leading defence evidence.

(3.) Tribunal dismissed his OA by order dated 18.8.1999 in general terms and by placing reliance on its Full Bench judgment in Virender Kumar Vs. Commissioner of Police, (leading OA No.139/92 and a a batch of OAs decided on 28.7.1999)