Central Administrative Tribunal - Delhi
Delhi Police vs Arjun Singh on 1 August, 2025
1
Item No.15 (C-2) R.A. No. 116/2023
In
O.A. No. 2247/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
R.A. No.116/2023
IN
O.A. No.2247/2022
This the 1st day of August, 2025
Hon'ble Mr. R. N. Singh, Member (J)
Hon'ble Mr. Sanjeeva Kumar, Member (A)
1. DELHI POLICE,
THROUGH COMMISSIONER OF POLICE,
PHQ, JAI SINGH ROAD,
NEW DELHI-110001.
2. DEPUTY DIRECTOR/DPA,
WAZIRABAD, DELHI,
THROUGH COMMISSIONER OF POLICE,
PHQ, JAI SINGH ROAD,
NEW DELHI-110001.
... Review Applicants
(By Advocate:- Ms. Anupam Sharma for Mr. Gyanendra
Singh)
Versus
ARJUN SINGH, PIS NO. 28220978,
AGED ABOUT 28 YEARS
S/O SHRI MAHENDER SINGH,
R/O VILL: DUHARKI,
PO: JANDHERASAMASPUR,
PS: RAMPUR MANIHARAN,
DISTT: SAHARANPUR,
UP-247451.
... Review Respondent
(By Advocate:- Mr. Anil Singal)
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Item No.15 (C-2) R.A. No. 116/2023
In
O.A. No. 2247/2022
O R D E R (ORAL)
By Hon'ble Mr. R. N. Singh, Member (J) By way of this R.A., the respondents in the O.A. have prayed for review of the order/judgment dated 27.03.2023 passed by the Tribunal in the captioned O.A.
2. We have heard the learned counsels for the parties and we have also perused the pleadings available on record.
3. In the O.A., the applicant has challenged show cause notice dated 28.06.2022, vide which the applicant was put to notice to submit as to why his services be not terminated under Rule 5 of CCS (Temporary Services) Rules, 1965. The applicant had also challenged the order dated 05.08.2022 vide which his services have been terminated on the ground that the applicant has concealed the fact of his involvement in FIR No. 48/16.
4. After hearing the parties, the Tribunal had allowed the O.A. and has set aside the impugned show cause notice and order of termination with further directions as contained in para 9 of order/judgment dated 27.03.2023.
5. The present R.A. is filed on the ground that the review applicants have received a communication dated 25.04.2023 3 Item No.15 (C-2) R.A. No. 116/2023 In O.A. No. 2247/2022 from the office of ACP, Crime Branch, vide which it has been intimated that a complaint from one, Mr. Avinash Kumar was received in Cyber Cell/Crime Branch alleging therein that the applicant in the captioned O.A. has cleared the examination for recruitment to the post of Constable (Executive) in Delhi Police, 2020 by false means, by sending some other person in examination hall after paying him an amount of Rs.7,00,000/-. Further details of such complaint and the involvement of the applicant has also been referred and FIR No. 290/2022 dated 19.12.2022 under Section 498/420/120-B IPC was registered with PS Crime Branch against the applicant and he was interrogated and bound down u/s 41A Cr.PC for further investigation.
6. Thus, the present review has been filed on the ground of applicant's involvement in the case FIR No. 290/2022 dated 19.12.2022 under reference. Admittedly, the applicant had joined the services on 07.03.2022.
7. The applicant has challenged the show cause notice dated 28.06.2022 and he was terminated from service vide order dated 05.08.2022, i.e., all before the registration of said FIR No. 290/2022 dated 19.12.2022.
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Item No.15 (C-2) R.A. No. 116/2023
In
O.A. No. 2247/2022
8. In support of the R.A., neither any other ground has been pleaded nor has been argued.
9. In view of the aforesaid, the present R.A. is found to be bereft of any merit and accordingly, the same is dismissed.
[
(Sanjeeva Kumar) (R. N. Singh)
Member (A) Member (J)
/dhruv/