INSPECTOR LAKSHMI CHAND YADAV Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) INSPECTOR Lakshmi Chand Yadav assails order of the Central Administrative Tribunal dated 13th July, 2010 dismissing his petition for quashing the order of Censure.

(2.) ONE Anju (maid servant) was arrested in F.I.R.No.120/2008 under Section 381 of the Indian Penal Code registered at Police Station Vikas Puri. In her disclosure statement, Anju had stated that she had sold jewellery to one Ram Bahadur Verma of Shastri Jewellers in Pauri (Uttranchal). The investigating officer ASI Balram did not arrest the said jeweller but accepted his plea that the jewellery was given to him under a mortgage deed (girvinama).

(3.) LEARNED Tribunal has properly considered the entire matter from all perspectives. The findings of the disciplinary authority and the appellate authority have been accepted after giving cogent and relevant reasons. There is no infirmity and illegality in the order passed by the Tribunal which requires interference under Article 226 of the Constitution of India. The writ petition is accordingly dismissed in limine.