SHAKTI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Interpretation of Rule 8(d)(ii) of the Delhi Police (Punishment & Appeal) Rules, 1980 ( hereinafter for the sake of brevity referred to as, 'the said Rules' ) falls for consideration in these writ petitions.

(2.) For the purpose of adverting to the question involved in these writ petitions, it is necessary to quote the following from an order dated 13.10.1994 passed against Shakti Singh:-

(3.) Rule 8 of the said Rules provides for different nature of penalties which may be imposed upon the delinquent officers. Rule 8(d) of the said Rules is as follows :-