KIRPAL SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By this writ petition filed under Article 227 of the Constitution of India, the petitioner/Constable Kirpal Singh challenges the order passed by Central Administrative Tribunal, Principal Bench, New Delhi dated 30.7.2018 in O.A. No.2084/2015.

(2.) Facts of the case, in nutshell, show that the petitioner was selected and joined Delhi Police on 7.8.1991 as a Constable. However, due to his involvement in a criminal case arising out of FIR No.341/1990 under Sections 325/34 IPC registered by PS: Okhla Industrial Estate, departmental proceedings were initiated against him on the ground that the petitioner/Constable Kirpal Singh did not disclose facts about his arrest and his involvement in the criminal proceedings while filling up the verification form at the time of appointment; and penalty of reduction to the lower stage for a period of one year was imposed upon him.

(3.) Vide order dated 18.12.2001, while the position was so existing, it seems that the Lieutenant Governor of Delhi issued certain circulars and guidelines wherein it was observed that in such cases lenient view should not be taken and the persons concerned should be dealt with sternly and their services should be terminated. Accordingly, the petitioner's case was reopened and he was removed from service.