(1.) Raj Kumar, the petitioner by this writ petition, assails order dated 30th August, 2013, whereby his OA No. 2638/2013 has been dismissed. Another prayer made in this writ petition is for quashing of the order dated 31st July, 2012 rejecting his representation.
(2.) The petitioner was put under suspension on 11th January, 1991. He was removed from service vide order dated 3rd July, 1992 on the allegation that he had committed gross misconduct unbecoming of a Government servant in violation of Rule 3 (i) (ii) (iii) of the CCS (Conduct) Rules, 1964. In the night intervening between 9th and 10th January, 1991, the petitioner though detailed for duty from 2 A.M. to 6 A.M., was marked absent in PPG (Security) Lines, R.P. Bhawan, New Delhi. It was learnt that at about 7.30 P.M. on 9th January, 1991, the petitioner was present on Baba Kharak Singh Marg with a girl. One Ravinder Singh travelling in Car No. DEB -8561 had stopped to enquire the shortest way to Palam Colony. The petitioner had then stated that he too was to go to Palam Colony, and he, the girl and one Constable Rajinder Singh sat in the car. On the way, the petitioner and two others, asserting that they were officers from the Crime Branch had threatened and warned Ravinder Singh of false implication in a criminal case. The girl travelling with them would make a statement against Ravinder Singh. Money was demanded and Ravinder Singh was compelled to pay Rs. 700/ -.
(3.) Ravinder Singh had made a complaint, pursuant to which FIR No. 17/1991 under Ss. 419/420/384 of the Indian Penal Code, 1860, was registered at Police Station Mandir Marg and the petitioner was arrested.