SI PRAKASH SINGH Vs. GOVT OF N C T DELHI THROUGH COMMISSIONER OF POLICE JT COMMISSIONER OF POLICE NEW DELHI RANGE AND DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE applicant is Sub Inspector (SI) in Delhi Police. THE applicant has stated that a departmental enquiry (DE) was initiated against him on 7.4.2003 and summary of allegations with list of witnesses and documents was served upon him by the inquiry officer on 23.4.2003. On 23.5.2003, a revised list of prosecution witnesses (PWs) was issued. THE charges were framed against the applicant on 7.7.2003 by the inquiry officer on the basis of the statement of the PWs and on 25.7.2003, the applicant filed his defence statement. THE inquiry officer submitted his findings on 13.8.2003 and the applicant submitted his representation to the disciplinary authority against these findings on 01.10.2003. THE disciplinary authority by its order dated 11.11.2003 imposed upon him a punishment of forfeiture of two years approved service permanently entailing proportionate reduction in his pay. THE punishment was to run concurrently with the punishment already awarded to him vide order dated 01.8.2003. THE applicant preferred an appeal on 27.11.2003 but the appellate authority rejected the same by its order dated 27.8.2004. THE applicant is, therefore, before us seeking the following relief: -

(2.) To grant the applicant all the consequential benefits.

(3.) COST of proceedings may be awarded in favour of the applicant and against the respondents.