RAMESH CHAND SHARMA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) In these petitions a challenge has been laid by the Petitioners to the discontinuance of their services on daily wage basis by the Delhi Police.

(2.) The Petitioner, Shri Ramesh Chand Sharma, had also ventilated his grievance before the Central Administrative Tribunal (CAT) presided over by Hon'ble Mr. Justice Kuldeep Singh who had returned the finding that a proper opportunity had been given to the Applicant to defend his case. Having considered the matter in all its complexities I see no reason to depart from that view.

(3.) The Petitioner, namely, Shri Dalvir Singh, was employed on daily wages in a Scheme introduced in February, 1986 which may be styled as the Pre-paid Taxi/TSR Service introduced at the Delhi Airport and now available at various other points in the metropolis. This Scheme was conceived by the Delhi Traffic Police in order to alleviate the problems faced by commuters in connection with the malaise of overcharging visitors to the city and/or refusing to take them to their destinations if the fare was considered by the Driver to be unattractive. It appears that the Respondent had received a complaint from Shri S.A. Krishnan who, at the relevant time was an officer of the Central Bank of India, Mumbai, against a fellow worker of the Petitioner, namely, Shri Ramesh Chandra Sharma, who was posted at New Delhi Railway Station (Ajmeri Gate) on the date of the occurrence of an incidence which has led to the termination of his services. The allegation against Shri R.C. Sharma is that on 21.1.2000 he had of ercharged Shri S.A. Krishnan. The services of Shri Sharma were terminated on 23.3.2000. The Deputy Commissioner of Police (Traffic) had found that Shri Ramesh Chand Sharma had not given any plausible explanation regarding cheating and overcharging the Complainant. The contention is that an Inquiry had not been held and, therefore, the termination Order is vitiated. "3.So far as Shri Dalvir Singh is concerned he was served a Show Cause notice in April, 2000 on the ground that he had threatened Shri Krishnan to withdraw the Complaint filed against Shri R.C. Sharma. His services were terminated vide Order dated 30.5.2000. Another Deputy Commissioner of Police(Traffic) had come to the conclusion that Shri Dalvir Singh was, in fact, involved in telephonically harassing the Complainant, namely, Shri S.A. Krishnan with a view to get him to withdraw his Complaint.: