- (1.) - Special leave granted.
(2.) Khazan Singh, Head Constable (Driver), Delhi Police was awarded the punishment of censure by the Deputy Commissioner of Police. On an appeal filed by Khazan Singh the Additional Commissioner of Police, Armed Police Delhi set aside the punishment of censure and directed that regular departmental inquiry be held against him under Rule 25 of the Delhi Police (Punishment and Appeal) Rules 1980 (the Rules). Against the order of the Additional Commissioner of Police, Khazan Singh filed an application before the Central Administrative Tribunal. The tribunal by its judgment dated March 20, 1991 quashed the order of the Appellate Authority. This appeal by way of Special Leave Petition by the Union of India is against the order of the tribunal.
(3.) A show-cause notice dated December 14, 1989 was issued to Khazan Singh by the Deputy Commissioner of Police on the allegations that he while deputed to act as Motorcycle Rider, to an Inspector of Police, absented himself from duty leaving the Inspector without any vehicle. They were on VIP route duty. The show cause notice was in the following terms:- "The above act on your part amounts to grave carelessness, negligence, misconduct and dereliction in the discharge of your Govt. duties. You are, therefore, called upon to show cause as to why your conduct should not be censured for the above lapse.";