PANKAJ KUMAR Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) PANKAJ Kumar, the petitioner has assailed the order dated 19th April, 2011, passed by the Central Administrative Tribunal, Principal Bench, New Delhi (Tribunal, for short), dismissing his application under Section 19 of the Administrative Tribunal Act, 1985.

(2.) THE petitioner claims that he was provisionally appointed as Sub- Inspector (Executive) male and direction should be issued to the respondents to make the said appointment.

(3.) THE petitioner was prosecuted for involvement in FIR No. 62 dated 16th March, 2003, registered at P.S. Sonepat, Haryana. Initially, the FIR was registered under Section 383/506 IPC, but ultimately the charge-sheet was filed under Section 392/397/506 IPC and Section 23 of the Arms Act. THE allegations were that in the intervening night of 15/16th March, 2003, at about 3.15 AM, three young persons had come to the petrol pump in question and one of them placed knife on the neck of the complainant and other persons went inside the petrol pump office and went away with the cash bag. THE complaint alleged robbery of Rs.23,500/- and four paper credit slips of Rs.26,515/-.