MANGI LAL MEENA Vs. GOVERNOR DELHI

JUDGEMENT

(1.) THE question for our consideration is whether the departmental inquiry held against the Petitioner was in accordance with law or not. We are in agreement with the view expressed by the Central Administrative Tribunal (the tribunal) that there was no error in the conduct of the inquiry.

(2.) THE Petitioner was a sub-inspector in the Delhi Police and a departmental inquiry was held against him on the following charges:

(3.) THE inquiry officer found the Petitioner guilty of misconduct and his report was accepted by the Disciplinary Authority, who then passed an order dismissing him from service with effect from 10th August, 1990. It appears that the Petitioner was under suspension from 21st November, 1989 to 5th February, 1990 and this period was treated as not spent on duty.