KARTAR SINGH Vs. GNCT OF DELHI

JUDGEMENT

(1.) The charge against the petitioner reads as under:-

(2.) Amplifying, the statement of imputation records as under:-

(3.) Four witnesses were examined at the inquiry and of the many documents proved one was a report dated August 02, 2000 by Dr.Ram Chander, Medical Officer of Jail No.2 evidencing that when medically examined, petitioner was reeking with alcohol. His pupils were semi-constricted, speech was slurred, reflects were sluggish and gait was unstable, he was aggressive and speaking irrelevant.