BALVIR SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) CHALLENGE in this writ petition is to the order passed by the Central Administrative Tribunal dated 28.05.2015.

(2.) ISSUE Notice to show cause as to why the petition be not admitted.

(3.) THE necessary facts to be noticed for disposal of this writ petition are that one Ms. X was posted on 25.05.2009 as ASI (P) Branch of 4th Battalion of the Delhi Armed Police (DAP). She was looking after various duties of Lower Subordinates which included Head Constables and Constables who were posted in the 4th Battalion of DAP. Ms. X had filed a complaint of harassment against the petitioner. The petitioner received a notice from the Committee on 02.07.2009 and reply was filed on 14.07.2009. The petitioner had made a grievance before Sexual Harassment Committee (hereinafter referred to as Committee) that no copy of complaint was provided to him despite request. Despite his requests in writing, copy of the exact complaint was not provided but only a gist of the complaint was provided to which he submitted a reply on 20.08.2009. On 22.05.2012, he was shocked to receive copy of the order dated 22.03.2012 annexing the copy of the report of the Committee and the statements of the witnesses. The petitioner sought 15 days extension to furnish his representation. The representation was not considered favourably and an order of Compulsory Retirement was passed on 22.01.2013 which was received by him with the copy of the advice of the UPSC. The petitioner approached the Central Administrative Tribunal. The Tribunal has by its order of 28.05.2015 passed the following directions: