RAM DEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present writ petition is directed against the order dated 9th July, 2004 passed in OA No. 44/2004 by the Central Administrative Tribunal, Principal Bench, New Delhi.

(2.) THE brief facts of the case are that on 5th October, 2000, a raid was conducted by the PRG Team. A charge -sheet was issued against the Petitioner and other persons on allegations of collecting money from commercial vehicles A Departmental Inquiry was conducted and the Inquiry Officer found guilty all the persons, including the Petitioner, and submitted the report to the Disciplinary Authority. The Petitioner and other persons submitted their representations against the findings of Inquiry Officer. After considering the representations, vide order dated 4th August, 2003, the joint Commissioner of Police dismissed the Petitioner and other police officers. The Petitioner made an appeal before the Commissioner of Police on 25th August, 2003 which was rejected by order dated 15th December, 2003.

(3.) THE Petitioner, aggrieved by the aforesaid order, filed the present OA No. 44/2005, which was dismissed by order dated 9th July, 2004. Challenging the aforesaid order of the Tribunal, WP(C) No. 11825/2005 was filed by the Petitioner, before this Court, in which a liberty was granted to the Petitioner, vide order dated 17th August, 2005 to file a Review Application before the Tribunal and the writ petition was disposed of.