MANJU PANDEY Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India seeks a mandamus to the respondent no. 2 Commissioner of Police (CP) to comply with the order dated 9th October, 2014 of the Lieutenant Governor (LG) of Delhi for taking departmental action as per Rules against the respondent no. 3 Inspector Rajnish Parmar ( No. D -2182) PIS No. 16890104 and to also initiate departmental action against respondent no. 4 Ct. Amar Singh ( No. 9448/PC) and respondent no. 5 Ct. Sudarshan ( No. 2310/PCR) of Delhi Police, as per the Service Rules of Delhi Police.

(2.) It is the case of the petitioner:

(3.) The petition came up first before this Court on 22nd April, 2015 when notice thereof was issued.