JAGDISH AMBEDKAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE present Writ Petition, preferred under Article 226 of the Constitution of India assails the order dated 16.01.2002 in M.A. No. 273/2001, order dated 24.01.2001 in R.A. No. 07/1999 and order dated 24.11.1998 in O.A. No. 514/1993, whereby the Tribunal dismissed the applications.

(2.) THE Petitioner was appointed as Sub -Inspector (Executive) [SI (E) ] on 30.06.1979 in Delhi Police on the recommendations of the Staff Selection Commission (SSC) in the pay scale of Rs. 425 -15 -530 -EB -15 -560 -20 -600. The Deputy Commissioner of Police, Special Branch (DCP, SB) posted the Petitioner in the communist section of the Special Branch in 1982.

(3.) ON 18.12.1982, the Petitioner was allegedly found distributing cyclostyled copies of papers in Hindi amongst the staff of Special Branch. The copies highlighted the demands of the Delhi Police Personnel.