REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF POLICE Appellant

V/S

DAYA NAND Respondents

Referred Judgements :-

UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
SATYAVIR SINGH D P VOHRA VS. UNION OF INDIA [REFERRED TO]
IKRAMUDDINAHMED BORAH VS. SUPERINTENDENT OF POLICE DARRANG [REFERRED TO]
JASWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
CHIEF SECURITY OFFICER VS. SINGASAN RABI DAS [REFERRED TO]
UNION OF INDIA VS. R REDDAPPA [REFERRED TO]
CHANDIGARH ADMINISTRATION UNION TERRITORY CHANDIGARH VS. AJAY MANCHANDA [REFERRED TO]
KULDIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
ONKAR LAL BAJAJ VS. UNION OF INDIA [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
R K MISRA VS. GENERAL MANAGER NORTHERN RAILWAY [REFERRED TO]
DELHI ADMINISTRATION VS. EX CONSTABLE INDERJIT [REFERRED TO]
SUDESH KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) WITH the consent of the learned counsel for the parties this writ petition is taken up for hearing.

(2.) THIS writ petition challenges the judgment of the Central administrative Tribunal (hereinafter referred to as "the Tribunal") dated 3rd October, 2007 allowing the OA filed by the respondent herein Constable dayanand, who was a driver in Delhi Police. The allegation against the appellant arose from an incident where certain allegations were made against the respondent upon the recovery of the gold ornaments from his person, while chasing certain robbers. The question involved in the OA in fact relates to the dispensation of the departmental inquiry under Article 311 (2) (b) of the Constitution of India. The said provision of the Constitution reads as follows:

(3.) THE reasoning by the respondent No. 3, the Deputy Commissioner of police, Police Headquarters for invoking the above provision of the constitution reads as follows:

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COMMISSIONER OF POLICE Vs. DAYA NAND

Referred Judgements :-

JUDGEMENT

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