COMMISSIONER OF POLICE Vs. DINESH KUMAR

JUDGEMENT

(1.) FOR the reasons of the law contained in our opinion dated April 29, 2013 deciding a batch of writ petitions, lead matter being WP(C) No.4052/2012 of 'Commissioner of Police v. Mukesh Kumar', instant writ petition has to be dismissed.

(2.) PITHILY stated the reason would be the law declared by the Supreme Court in the opinion reported as (1996) 4 SCC 17 'Pawan Kumar v. State of Haryana & Anr.' ; as also the law declared by a Division Bench of this Court in the opinion reported as 171 (2010) DLT 705 'Govt. of NCT of Delhi & Anr. V. Robin Singh'.

(3.) WITH reference to offences being misdemeanour and felonies. Further, offences being classified as cognizable and non-cognizable; bailable as well as non-bailable, it was highlighted that only such offences which have an element of moral turpitude would warrant public employment to be denied.