COMMISIONER OF POLICE DELHI Vs. PRADEEP

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) The present writ petition under Article 226 of the Constitution of India seeks to assail the order dtd. 23/2/2024 passed by the learned Central Administrative Tribunal (Tribunal) in OA No. 3487/2017. Vide the impugned order, the learned Tribunal has allowed the OA preferred by the respondent, thereby setting aside the dismissal order dtd. 4/1/2017 passed by the petitioners dismissing the respondents from service under Article 311(2)(b) of the Constitution of India, as also the appellate order dtd. 24/8/2017 and has directed the respondent will be entitled to all consequential benefits in accordance with the relevant rules. The learned Tribunal has, however, granted liberty to the petitioners to initiate disciplinary proceedings against the respondent in accordance with law.