TARA CHAND Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Both these writ applications involving common questions of fact and law were taken up for hearing together and are being disposed of by this common judgment. FACTS: -

(2.) The Complainant Mr. Prubjit Singh Manku, a holder of British Passport bearing No.015538198 along with his relative Mr. T.S. Jitla was going to Jaipur from Indira Ghandhi International Airport. They were stopped on the way by the respondents who checked their luggage and put them under threat of arrest; whereafter allegedly a sum of 35 pounds was extorted from them.

(3.) On the basis of the said complaint, the Respondent No.2 by an order dated 6.10.1997 initiated a departmental proceeding against the Petitioners wherein the inquiry officer examined P.W. - 1, Constable Devis V.J. and P.W. - 2, Trilok Singh Titla but the complainant Prubjit Singh Manku did not appear before the Enquiry Officer.