R K OJHA D 1/819 INSPECTOR IN DELHI POLICE S/O LATE SHRI R D OJHA Vs. GOVT OF NCT OF DELHI THROUGH CHIEF SECRETARY THE COMMISSIONER OF POLICE JOINT COMMISSIONER OF POLICE TRAINING AND DCP/DE CELL

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) By virtue of this OA, Applicant has assailed an order dated 3.5.2005 passed by the respondents whereby a departmental enquiry has been initiated against him on the allegation that while posted as SHO, Tilak Nagar, he has tried to minimize the offence and also for not taking any preventive action.

(3.) AT the outset, learned Counsel of the applicant has produced before us the orders passed by the DCP, West District on 26.8.2006 in respect of disciplinary proceedings against SI Ishwar Singh and ASI Sahib Singh where they have been alleged to have minimize the offence in the same incident and their failure to take preventive measures. We directed the learned Counsel of the respondents on 1.9.2006 to seek instructions on the aforesaid orders. On instructions, it has been apprised to us that this particular point of view would have to be gone into by the administrative authorities.