RAM SINGHASAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE above-captioned two writ petitions challenge the judgment and order dated January 06, 2010 passed in OA No.2769/2008 and OA No.2770/2008, dismissing both Original Applications filed by Ct.Banwari Lal and Ct.Ram Singhasan.

(2.) FOUR Constables and one Head Constable of Delhi Police; namely, HC Munshi Lal, Ct. Surinder Singh, Ct. Ram Singhasan, Ct. Shrimant and Ct. Banwari Lal were informed by a memorandum dated February 22, 2005 that on the indictment listed therein an inquiry would be conducted under the Delhi Police (Punishment & Appeal) Rules 1980 and that Insp.Ravinder Kumar would be functioning as the Inquiry Officer. The order reads as under:-

(3.) THE list of witnesses as also what was intended to be proved through the witness concerned were listed as under:-