DEVI DASS Vs. UNION OF INDIA

JUDGEMENT

(1.) Interpretation of Rule 15 vis-a-vis Rule 29 of Delhi Police (Punishment and Appeal) Rules, 1980 ( hereinafter referred to as 'the Rules' ) arises for consideration in this writ petition, which is directed against a judgment and order dated 15.11.2000 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the Tribunal') in O.A. No. 2430 of 1998.

(2.) Before adverting to the question raised in this writ petition, the basic fact of the matter may be noticed.

(3.) The petitioner was appointed in Delhi Police as a Constable. On the ground of commission of a misconduct leading to the escape of one under-trial prisoner, a first information report ( for short, 'FIR' ) was lodged and the petitioner was also suspended. A departmental proceeding had also been initiated in relation to the said escape of the under-trial prisoner.