ISHWAR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of Civil Writ Petition Nos.8838 of 2009 (Ishwar Singh Vs. State of Haryana and others) and 17746 of 2009 (Rattan Singh Vs. State of Haryana and others) as common questions of fact and law are involved in both the cases.

(2.) The petitioners have filed these writ petitions to challenge the orders of their dismissal, which has been passed by dispensing with the requirement of holding an enquiry. Both the petitioners were accused of demanding and accepting bribe from a Reporter of a Star News Channel, which was recorded on Camera by conducting a sting operation. It appears that the petitioners had done so for implicating or torturing anyone in any false case under the NDPS Act or for outraging the modesty, which was recorded on Camera by the Reporter. This was played on the Star News Channel on 18.6.2008 and 19.6.2008. On the basis of this, an FIR under Section 7/13 of the Prevention of Corruption Act was registered against the petitioners.

(3.) Head Constable Rattan Singh (petitioner in Civil Writ Petition No.17746 of 2009) was arrested whereas ASI Ishwar Singh (petitioner in Civil Writ Petition No.8838 of 2009) managed to abscond. His absence report was recorded in the DDR on 18.6.2008.