O.C. THAKUR Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Aggrieved by the dismissal of his application by the Central Administrative Tribunal, challenging an order of penalty of reduction to the lowest stage in the time scale of pay till the date of retirement, an Officer of the All India Police Services, has come up with the above writ petition.

(2.) Heard Mr. K.D. Shreedhar, learned Senior Counsel for the petitioner, Mr. Rajesh Kumar Sharma, learned Assistant Solicitor General of India for respondents No. 2 & 3 and Ms. Ritta Goswami, learned Additional Advocate General appearing for respondents No. 4 & 5.

(3.) The petitioner was selected and appointed to the Indian Police Services in the year 1988. On 11.06.2008, he was served with a charge-sheet, alleging that while he was working as Superintendent of Police, Mandi in the year 1994, he failed to take congnizance of an offence of rape allegedly committed by the Station House Officer, Sadar and also that he discouraged the prosecutrix from getting herself medically examined.