RAJESH KUMAR MEENA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition is directed against the orders dated 23.09.2010 and 31.03.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.1005/2010 and R.A. No.90/2011 respectively.

(2.) The petitioner had been charged as under:-

(3.) Thereafter, enquiry proceedings were held and the Station House Officer of Police Station Pahar Ganj, who was an Inspector rank officer, was appointed as the Enquiry Officer. He concluded his enquiry and submitted his report dated 06.01.2009 wherein the said Enquiry Officer came to the following conclusion:-