RAJ VIR SINGH MANN Vs. UOI

JUDGEMENT

(1.) The facts leading to filing of the present petition are that on September 23, 1987, the petitioner was appointed in CISF on the post of SI/Executive. In the month of March 1995 the petitioner was sent on deputation to the Intelligence Bureau where he was working on the post of ACIO-II/G at Indira Gandhi International Airport, New Delhi.

(2.) On March 23, 1996, one Ms.Dipannita Bose made a complaint to the Assistant Commissioner of Police, IGI Airport, New Delhi that on March 23, 1996, she was travelling to Hongkong; the officer present at the Immigration Counter harassed her by saying that the photograph on her passport is not hers and the officer demanded Rs. 800/- for granting immigration clearance to her; which sum she paid.

(3.) On receipt of aforesaid complaint, Sudesh Kumar ACP, Inspector Sukesh Singh, Constable Jagjit Singh and the complainant Dipannita Bose went to the immigration counter to identify the immigration officer who had extorted the money from the complainant. On reaching there i.e. immigration counter, the complainant identified the petitioner as the officer who had extorted money from her. At the first instance, the petitioner denied having taken any money from the complainant but subsequently on being persuaded by I/c Wing A.K.S.Teotia he returned the sum of Rs. 800/-, which sum was seized by ACP Sudesh Kumar.