PAWAN SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition is directed against the judgment dtd. 6/7/2021, passed by the Central Administrative Tribunal [in short the "Tribunal"] in O.A.No.801/2021.

(2.) In order to adjudicate the issues arising in the writ petition, the following brief facts need to be noticed: -

(3.) The observations made by the Division Bench, in this behalf, in paragraph 11 of the order dtd. 15/11/2019, being pertinent; are extracted hereafter: