RAJEEV Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) TWO Original Applications No.3102/2009 and 613/2010 filed by the petitioner have been dismissed by a composite order dated April 25, 2011 passed by the Central Administrative Tribunal upholding penalty of permanent forfeiture of one year approved service upon the petitioner as also the order cancelling petitioner 's candidature to the post of Sub Inspector (Executive).

(2.) ENROLLED as a Constable with the Delhi Police in the year 2007, on the allegation that he and ASI Anil Kumar had demanded and received illegal gratification from one Sh.Katuri Srinagesh; ASI Anil Kumar did so while issuing the Police Clearance Certificate and the petitioner did so when he visited the house of Sh.Katuri Srinagesh to conduct the verification required by the concerned department to issue/renew the passport of Sh.Katuri Srinagesh, a joint inquiry was conducted against ASI Anil Kumar and the petitioner. Both were indicted and penalty levied.

(3.) AS regards the second Original Application filed by the petitioner which has been dismissed by the Tribunal, we note that the petitioner successfully cleared the examination for direct appointment as a SubInspector (Executive) but found the appointment eluding him on account of the fact the department cancelled his candidature with reference to his service record, being the penalty levied upon him.