Head Constable Satender Singh vs Government Of Nct Of Delhi & Ors
2011 Latest Caselaw 1356 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+            W.P.(C) No. 8299/2005

%                                   Date of Decision: 08.03.2011

HEAD CONSTABLE SATENDER SINGH          ..... Petitioner
                  Through : Mr. Shyam Babu, Advocate

                        versus

GOVERNMENT OF NCT OF DELHI & ORS        .... Respondents
                  Through : Ms. Avnish Ahlawat, Advocate with
                            Ms. Simran, Advocate and
                            Ms. Zamma, Advocate

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.      Whether Reporters of local papers may be allowed
        to see the judgment ? No
2.      To be referred to the Reporter or not? No
3.      Whether the judgment should be reported in Digest? No

ANIL KUMAR, J.

The learned counsel for the petitioner, Mr. Shyam Babu, states

that despite communication addressed to the petitioner, he has not

responded.

The learned counsel for the respondents states that after the

deemed suspension of the petitioner, a regular enquiry was conducted in

which the Disciplinary Authority had imposed punishment of

withholding of next increment for a period of 5 years with cumulative

effect and for not counting the period of deemed suspension as on duty.

The order of the Disciplinary Authority was modified by the Appellate

Authority by imposing punishment of censure and for treating the

suspension period as spent on duty for all intent and purpose.

In the circumstances, the plea of the petitioner that he could not

be put on deemed suspension has become infructuous as the period of

deemed suspension has been ordered to be treated as spent on duty for

all intent and purpose.

In the circumstances, the writ petition has become infructuous.

Dismissed as infructuous.

ANIL KUMAR, J.

VEENA BIRBAL, J.

MARCH 8, 2011 kks