OMBIR SINGH Vs. GNCT OF DELHI AND ORS

JUDGEMENT

(1.) Regretfully the matter needs to be remanded to the Tribunal for the reason a cryptic finding has been returned; after noting the arguments of the parties. The finding in paras 4 to 6 of the impugned order, which constitutes the entire reasoning of the Tribunal, reads as under:-

(2.) Without commenting upon the evidence led, suffice would it be to state that of the 8 witnesses examined at the enquiry, only 2 HC Kailash Chand, PW-1 and the stated police HC who was assaulted by the petitioner, HC Babu Lal, PW-4 deposed about the origin of the incident.

(3.) The other persons who were present at the spot namely Constable Mahender PW-3, SI Jagram PW-7 and HC Kishan Chand PW-6, have deposed facts after the fight between the petitioner and HC Babu Lal had flared up, in that, a noise attracted the three to the spot.