ADDITIONAL COMMISSIONER OF POLICE Vs. RAM CHHABILLA

JUDGEMENT

(1.) THE Tribunal, by order dated 25th September, 2002, impugned before us, had held that while allowing the appeal in part, the fresh order of reduction in rank without any fresh detailed inquiry could not be passed and any punishment order reducing the rank of the respondent would be in violation of Article 311(2) of the Constitution of India.

(2.) IT was held that removing the name of the respondent from the list D-I and D-II (Executive) would be reduction in rank, which could not be done without a fresh inquiry. Therefore, second punishment of reduction in rank, i.e., removing the name of the applicant from promotion list D-I and D-II (Executive) would not be justifiable. No other arguments were raised before the Tribunal. No one is present on behalf of the parties.