GOPAL LAL MEENA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) ON receipt of complaints that the petitioner Gopal Lal Meena, employed as a Constable with Delhi Police, was indulging in immoral activities and was using a lady named Sonia (with assumed name Spana) to lodge false FIRs alleging she being raped and thereafter compromising the matter with the accused on receipt of money, the matter was investigated and the competent authority opined that it was a case where it was not reasonably practical to hold an inquiry and thus exercising power under Article 311(2)(b) of the Constitution of India the petitioner was dismissed from service vide order dated November 24, 2005 which was successfully challenged by the petitioner before the Tribunal when OA No.2305/2006 filed by him was allowed on May 14, 2007, which decision was upheld by this Court vide order dated October 08, 2007 in WP(C)7392/2007. The petitioner was reinstated in service and was proceeded against departmentally.

(2.) ON January 01, 2009, as required by the Delhi Police (Punishment & Appeal) Rules, 1980 the following Summary of Allegations was served upon him:-

(3.) SH .Deepak Kumar, PW-1 did not stand by his statement during preliminary fact finding inquiry and stated that he did not know about any complaint made by Sonia @ Sapna. He also stated that he did not know any person by the name of Gopal Lal Meena.