DILWAR SINGH Vs. COMMISSIONER OF POLICE AND ANR.

JUDGEMENT

(1.) THE Petitioner by way of present petition challenges the impugned order dated 20th September, 2000 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 1533/1997 wherein he had challenged the rejection of his representation for reinstatement and sought reinstatement with all consequential benefits.

(2.) THE facts leading to the dismissal of the Petitioner are that on 22nd March, 1986 the Petitioner trespassed into the house of his fellow colleague Head Constable Sultan Singh in an intoxicated state and in the absence of the said Head Constable tried to outrage the modesty of his wife Smt. Meera Bai at about 9.45 a.m. The incident was reported by Head Constable Sultan Singh and his wife Smt. Meera Bai to Inspector Roop Chand and Inspector Prem Singh resulting in the registration of FIR No. 124/1986. The Petitioner faced trial in the said case and was convicted. On appeal the Additional Sessions judge acquitted the Petitioner on 3.11.1995 giving him the benefit of doubt, primarily for the reason that the FIR was registered belatedly on 2.4.1986.

(3.) AFTER the acquittal in the criminal case, the Petitioner made a representation to the authorities to reinstate him in service, contending that he was wrongly dismissed from the post. The representation was not decided by the Respondents. The Petitioner filed O.A. No. 2004/1996 before the Tribunal which was disposed of with a direction to the Respondents to pass a speaking order on the representation of the Petitioner for reinstatement after he had been acquitted in the criminal case. The Petitioner's representation was rejected. Challenging the same the Petitioner filed O.A. No. 1533/1997 which was dismissed vide order dated 20th September, 2000 which is the impugned order before us.