LAXMAN SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 31.05.2011 passed in O.A. No.3940/2010 by the Central Administrative Tribunal, Principal Bench, New Delhi. We may point out at the outset that the petitioners said original application had been heard along with the O.A.No.3932/2010 filed by SI Shiv Dev Singh, Constable Vikram and Constable Rajesh. By the common order dated 31.05.2011 both the original applications were dismissed. SI Shiv Dev Singh, Constable Vikram and Constable Rajesh had accepted the decision of the Tribunal and had not filed any writ petition against the same. It is only Laxman Singh(the present petitioner) who has challenged the said order.

(2.) THE facts are that a complaint had been received from the complainant Sameer Saini about him being harassed by the officials of Kirti Nagar Police Station to pay a substantial amount if he wanted to escape from criminal prosecution. When such a complaint was received, the respondents and the Anti Corruption Branch organized a vigilance trap on 26.04.2007. That was, however, aborted as the four delinquents, namely, SI Shiv Dev Singh, Constable Vikram, Constable Rajesh and Laxman Singh(the petitioner herein), did not agree to go to the appointed place, that is, the house where the complainant was running a tuition centre, but the complainant was asked to come over to a builders office in the neighborhood. On the instructions of Inspector Dharambir Singh of the Anti Corruption Branch, the complainant declined to go to the said builders office.

(3.) ALL the four delinquents including the petitioner filed appeals which were rejected by the Appellate Authority by virtue of its order dated 03.11.2010. It is, thereafter, that the three delinquents(SI Shiv Dev Singh, Constable Vikram and Constable Rajesh) filed the said O.A. No.3932/2010 and the petitioner separately filed the O.A. No.3940/2010, which were dismissed by the common order dated 31.05.2011, which is impugned herein.