COMMISSIONER OF POLICE Vs. JAGMAL SINGH

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The present petition under Articles 226 and 227 of the Constitution of India seeks to assail the order dtd. 11/10/2023 passed by the learned Central Administrative Tribunal in Original Application (OA) 2209/2022. Vide the impugned order, the learned Tribunal while allowing the original application preferred by the respondent/applicant by setting aside the penalty order dtd. 11/2/2022 and the appellate order dtd. 22/12/2022 has directed the petitioners to reinstate him alongwith all consequential benefits. The learned Tribunal has, however, granted liberty to the petitioners to initiate departmental proceedings against the respondent in accordance with law.