ANIL KUMAR Vs. GOVERNMENT OF NCTD

JUDGEMENT

(1.) Cm No. 32986/19

(2.) The petitioner has filed the present writ of certiorari, inter alia, with the following prayers:

(3.) The allegations against the petitioner were that on 03.06.2009, while he was posted as H.C. (Exe.) No. 223/OD at P.S. Shahbad Dairy, a PCR call about setting ablaze of a girl at L-45, Sec. 5 Bawana Industrial area was received vide DD No. 30-A. The same was entrusted to the petitioner for necessary action but, instead of attending the call himself, the petitioner asked the beat constable Baljeet Singh No. 1103/OD to reach the spot who, instead of going to the spot, went to a nearby ice factory at L-42, Sec. 5, DSIDC, where he gave beatings to Sohan Lal S/o Shri Tika Ram and Rajender S/o Puranwasi Yadav without any reason. It was also alleged against the petitioner that he had not taken any action against the said beat constable Baljeet Singh for beating these two persons and, in the process, he caused damage to the image of the police force. It is further alleged that the petitioner neither made any effort to trace the burnt girl, nor tried to know as to who had taken her to hospital and whether she is alive or dead till the receipt of information through Duty Constable LNJPN Hospital, Delhi vide DD No. 55-B dated 04.06.2009, P.S. Shahbad Dairy.