Govt. Of Nct Of Delhi & Ors vs Hc Suraj Bhan
2010 Latest Caselaw 218 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                               W.P. (C.) No.243/2010

%                            Date of Decision: 15.01.2010

Govt. of NCT of Delhi & Ors                            .... Petitioners
                      Through Mr.Manjit Singh, Advocate.

                          Versus
HC Suraj Bhan                                    .... Respondents
           Through        Mr.Anil Singal, Advocate.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE MOOL CHAND GARG

1.     Whether reporters of Local papers may be             YES
       allowed to see the judgment?
2.     To be referred to the reporter or not?               NO
3.     Whether the judgment should be reported in           NO
       the Digest?


ANIL KUMAR, J.

*

The respondent along with another HC Rohtas Singh and others

were allegedly found conducting unauthorized checking of vehicles and

realizing compounding amounts leading to disciplinary proceedings and

imposition of punishment.

Co-accused/delinquent Sh. Rohtas Singh had filed an original

application being O.A No.94/2007 against the punishment awarded to

him, which was allowed by the Central Administrative Tribunal by order

dated 30th June, 2009 and punishment imposed was set aside. Since

the punishment awarded to the co-accused/delinquent was set aside,

the Tribunal also set aside the punishment awarded to the respondent

by order dated 6th August, 2009 in O.A No.2585/2004 titled HC Suraj

Bhan v. Commissioner of Police and Ors. It was also held that the

respondent shall be entitled for all the benefits which had been granted

to the HC Rohtas Singh in O.A No.94/2009. While deciding the petition

the Tribunal has also held that the petitioner shall ensure that sealed

covers in respect of the respondent shall be opened and if the

respondent shall be found eligible, he would be given promotion as

admissible by Rules.

Against the order dated 30th June, 2009 in O.A No.94/2007

which was passed in favour of HC Rohtas Singh, a writ petition being

W.P(C) No.152/2010 titled Government of NCT of Delhi and Ors v. HC

Rohtas Singh was filed which was also dismissed by this Court by order

dated 12th January, 2010.

In the circumstances, there are no grounds to interfere with the

order of the Tribunal dated 6th August, 2009 in O.A No.2585/2004

titled Suraj Bhan v. Commissioner of Police and Ors.

The writ petition in the facts and circumstances is without any

merit and it is, therefore, dismissed.

ANIL KUMAR, J.

JANUARY 15, 2010                               MOOL CHAND GARG, J.
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