AJIT SINGH Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Ajit Singh prays for a writ of certiorori for quashing the order of the Inspector General of Police, Delhi, awarding the penalty of forfeiture of two years approved service on the ground amongst others that the provisions of Rule 16.38 (1) of the Punjab Police Rules were not complied with.

(2.) On 106 1970 the petitioner was posted as Assistant Sub Inspector of Traffic. He received a letter from the C.P.W.D. through the D.S.P. Traffic which was to the effect that a constable be posted on Probyn Road since the C.P.W.D. were to carry out the repair of a high deep sewer. The Traffic Inspector of the Circle had directed the petitioner that he should inspect the spot and report if a constable was really needed for duty there. The petitioner being new to the area, since he was posted there on 7.6-1970, asked constable Jagir Singh to meet him on 11.61970 at Chowki Shakti Nagar. The petitioner met constable Jagir Singh at 7.45. a.m. and there after proceeded to inspect the spot. He came to the conclusion that no constable was required fur duty at that place.

(3.) While returning the petitioner noticed that truck No. RS. 9,585.00 had violated traffic restriction inasmuch as that the road was not open to heavy vehicles. The petitioner, who was on a motor cycle, overtook that vehicle and challaned it. He thereafter noticed a Bulk Petroleum Vehicle of the Burmah Shell passing that way. The petitioner stopped and checked it and found that it had necessary permission from ths Superintendent of Police Traffic and so let it off. Thereafter, the petitioner went back to the place of his duty.