Commissioner Of Police & Ors. vs Tejveer Singh
2024 Latest Caselaw 6538 Del

Delhi High Court

Commissioner Of Police & Ors. vs Tejveer Singh on 1 October, 2024

Author: C.Hari Shankar

Bench: C. Hari Shankar, Sudhir Kumar Jain

                    $~58 to 61
                    *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +        W.P.(C) 521/2023, CM APPLs. 2097/2023 & 2099/2023
                             COMMISSIONER OF POLICE & ORS.                          .....Petitioners
                                                        Through: Mr. Sahaj Garg, Sr. PC with SI
                                                        Mukundan

                                                        versus

                             TEJVEER SINGH                                        .....Respondent
                                                        Through: Mr. Vivek Kumar Tandon, Ms.
                                                        Prerna Tandon, Mr. Mayank Tiwari and Mr.
                                                        Harshit Gahlot, Advs.

                    +        W.P.(C) 10755/2023, CM APPL. 41677/2023
                             GOVT OF NCT OF DELHI AND ORS.                          .....Petitioners
                                                        Through: Mr. Amit Gupta, Mr. Vidur
                                                        Dwivedi, Mr. Karan Rawal, Advs. with ASI
                                                        Upender (North East Disstt.)

                                                        versus

                             MANOJ SHARMA                      .....Respondent
                                         Through: Mr. Gaurav Sharma and Ms.
                                         Sakshi Jha, Advs.

                    +        W.P.(C) 4218/2023, CM APPLs. 16357/2023, 21322/2024 &
                             21323/2024

                             COMMISSIONER OF POLICE DELHI
                             POLICE & ORS.                                          .....Petitioners
                                                        Through: Mr. Vinay Yadav, Sr. PC with
                                                        Mr. Abhinav M. Goel, Adv.

                                                        versus
                    W.P.(C) 521/2023 and connected matter                                 Page 1 of 3


Signature Not Verified
Digitally Signed By:AJIT
KUMAR
Signing Date:09.10.2024
17:15:42
                              EX CONST JAGVIR SINGH                   .....Respondent
                                          Through: Mr. Hirein Sharma, Mr. M.C.
                                          Sharma, Mr. Saurabh Goel, Mr. Karsan
                                          Chaudhary, Mr. Tushar Ahuja and Mr. R.N.
                                          Jindal, Advs.

                    +        W.P.(C) 4764/2023, CM APPL. 18367/2023
                             COMMISSIONER OF POLICE DELHI
                             POLICE & ORS.                                        .....Petitioners
                                                        Through: Mr. R.Venkat, Sr. PC with Mr.
                                                        Abhinav M. Goel, Adv.

                                                        versus

                             EX CONST CHANDER HAS                 .....Respondent
                                          Through: Mr. Sourabh Ahuja, Adv. for R-1

                             CORAM:
                             HON'BLE MR. JUSTICE C. HARI SHANKAR
                             HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
                                                        O R D E R (ORAL)

                    %                                      01.10.2024

                    C.HARI SHANKAR, J.

1. In all these petitions, the concerned respondents were dismissed from service without holding an inquiry by invoking the provisions of clause (b) of the proviso to Article 311(2) of the Constitution of India.

2. Learned Counsel for the respondents submit that this issue is squarely covered against the petitioners by several decisions of this

Court including Commissioner of Police v Karam Pal1, Commissioner of Police v Kapil2 (which stands upheld by the Supreme Court) and Commissioner of Police v Jagmal Singh3 (which also stands upheld by the Supreme Court by dismissal of the SLP filed there against) which hold, in similar circumstances, invocation of clause (b) of the proviso to Article 311(2) of the Constitution to be unsustainable in law.

3. Learned Counsel for the petitioners is also candid in acknowledging that these judgments cover the case in the respondents' favour.

4. Accordingly, the impugned orders passed by the learned Tribunal in these petitions are upheld. The writ petitions are accordingly dismissed with no orders as to costs.

C.HARI SHANKAR, J.

DR. SUDHIR KUMAR JAIN, J.

OCTOBER 1, 2024/aky

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1 2024 SCC OnLine Del 4906 2 2024 SCC OnLine Del 2867 3 2024 SCC OnLine Del 2024