SUB-INSPECTOR NAFE SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS Writ Petition is directed against the order dated 15.03.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, in OA No. 2850/2009. The petitioner had filed the said OA being aggrieved by the major penalty awarded to the petitioner of withholding of future increment for a period of two years with cumulative effect. The said major penalty was awarded consequent upon a departmental enquiry.

(2.) THE case against the petitioner has been set out in paragraph 2 of the impugned order and the same reads as under:-

(3.) WE have heard the learned counsel for the petitioner and have examined the impugned order as well as the other material on record which includes the statements made by the prosecution witnesses and the defence witnesses. In our view, the Tribunal has rightly concluded that this is not a case of no evidence or a case of perversity. Consequently, the Tribunal concluded that it could not re- appreciate the evidence as it was not within the scope of the powers of review that have been conferred upon it by virtue of the Administrative Tribunals Act, 1985.