SUNIL KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE complete record pertaining to the inquiry held against the petitioner has been filed along with the writ petition, learned counsel for the respondents who appears on advance copy being served states that the matter can be heard for disposal today itself.

(2.) THE charge against the petitioner was that on April 05, 2010 at Janakpuri West Metro Station he abused and manhandled his superior officer SI Rajeshwar Sahu.

(3.) PW-2 Ct.Krishna Kumar Bharti deposed that he was on duty and saw petitioner and SI Rajeshwar Sahu conversing with each other. Petitioner requested him to go outside as petitioner wanted to show the wounds on his thighs to SI Rajeshwar Sahu. He went outside.