ANIL KUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE present writ petition challenges the order dated May 03, 2012 passed by the Central Administrative Tribunal rejecting OA No. 2514/2010 upholding the penalty levied upon the petitioner, being forfeiture of five years service permanently with cumulative effect and also directing that the period with effect from November 14, 2008 on which date petitioner was suspended be treated as period not spent on duty.

(2.) THE petitioner was employed as a Constable (Mounted) with the Delhi Police. On September 29, 2008 two calls from the Police Control Room were received by the Duty Officer at Police Station Alipur which were noted vide DD No.33-A and 34-A. They pertained to a complainant informing through the Police Control Room that a police official had taken Rs.500/- from him.

(3.) SINCE the petitioner denied the allegation an Inquiry Officer was appointed before whom the prosecution/department examined six witnesses; namely, Ct.Rajesh Kumar, Inspector Surender Kumar, HC Ramesh Chander, Sh.Pradeep, Sh.Surinder Kumar and SI Bharat Bhushan.