DEVRAJ SHARMA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner is aggrieved of an order passed by the Special Judge issuing summons to the petitioner whose name was shown in Column No. 2 even though it was stated in charge sheet that there is no sufficient evidence against the petitioner. The order passed by the ASJ does not specify as to what is the reason for summoning the petitioner. The order has been passed by the Special judge as follows:

(2.) THE learned APP has also filed a counter affidavit but in the said counter affidavit, nothing specific has been brought which may support the order passed by the Special Judge. In fact, this case was registered against one Om Prakash on a complaint made by Administrative Civil Judge, Tis Hazari Courts, Delhi to the following effect:

(3.) HOWEVER, in a departmental enquiry the petitioner was exonerated vide order dated 03. 05. 2008, which reads as under: