WAZIR SINGH Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution, the Petitioner has challenged the correctness of the Order dated 24th April, 1998 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (for short the Tribunal) in O.A. No.2776/92. By the impugned order, the Tribunal dismissed the application filed by the Petitioner challenging his dismissal from service.

(2.) The Petitioner, a constable with the Delhi Police was posted at a check post at Loni near the border of Delhi and Ghaziabad.

(3.) On 25th May, 1990 Deep Chand, the Deputy Commissioner of Police, North-East District, Delhi (DCP/NE) and the Assistant Commissioner of Police (ACP), Shahadra carried out a check during which it was found that the Petitioner alongwith Head Constable Limji hai and three persons from the general public were consuming eer inside the check post. Recovery was made of four empty butties and one full bottle of beer as also four full glasses and one half filled jug. On the same day, Limji Bhai and the Petitioner were placed under suspension pending enquiry into their conduct.