COMMISSIONER OF POLICE Vs. KRISHAN KUMAR

JUDGEMENT

(1.) The present writ petition is directed against the order dated 20.10.2011 in O.A. No.1820/2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the Tribunal) by virtue of which the Tribunal set aside the order dated 22.03.2011 by which the petitioner herein (Commissioner of Police) had cancelled the candidature of the respondent herein to the post of Constable (Executive) Male in Delhi Police.

(2.) The facts in brief are as follows:-

(3.) At this juncture, it is relevant to point out that a plain reading of the cancellation letter reveals that there was no independent material other than the contents of the FIR and prosecution's story, based on which the petitioner relied to cancel the candidature of the respondent.