HC MIN RAMESH CHANDER I PIS NO 28824765 Vs. GOVT OF NCT OF DELHI THROUGH COMMISSIONER OF POLICE ADDL COMMISSIONER OF POLICE AND SHRI RAVI SEHGAL ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) A minor penalty of censure issued in pursuance of a show cause notice dated 10.11.2004 passed by the respondents on 21.12.2004 has been assailed. Also assailed an order passed in appeal on 20.5.2005 whereby a minor penalty of censure upon the Head Constable (Ministerial) has been affirmed.

(3.) IT is also stated by the applicant that there are no instructions issued by the ACP to present the bills in short number. This, according to the applicant, is non-application of mind, which has deprived him of a reasonable opportunity.