GOPAL SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THESE three writ petitions, namely WP(C) 1313/2012, WP(C) 3028/2012 and WP(C) 1465/2012, emerge out of a common impugned order dated 23.12.2011, passed by the Central Administrative Tribunal, Principal Bench, New Delhi (Tribunal) whereby the Tribunal has upheld the penalty of dismissal from service inflicted upon the petitioners by the Commissioner of Police, the respondent herein. As these writ petitions arise out of a common factual matrix they are being disposed of by a common judgment.

(2.) FOR the sake of convenience, we are referring to facts of WP(C) 1313/2012 for the purpose of adjudicating the instant dispute. It is relevant to note that before the Tribunal there were four applicants. However, only three of them namely, Head Constable Gopal Singh, Constable Suresh Chand and Constable Kishan Pal Singh have assailed the order dated 23.12.2011, in the three writ petitions before us. In other words, Constable Rohtas Kumar has not filed any writ petition against the order of Tribunal as yet.

(3.) THE facts necessary for disposal of the instant writ petitions are narrated below:-