Central Administrative Tribunal - Delhi
Hc Suraj Bhan vs Commissioner Of Police on 2 July, 2008
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA 2585/2004 New Delhi, this the 2nd day of July, 2008 Honble Shri Justice V.K. Bali, Chairman Honble Shri L.K. Joshi, Vice-Chairman (A) HC Suraj Bhan S/o Shri Sultan Singh R/o 28, Ashoka Police Lines Chankya Puri, New Delhi - 21. Applicant (None present) V E R S U S 1. Commissioner of Police PHQ, I.P. Estate, New Delhi. 2. Jt. Comm. Of Police (Traffic) PHQ, I.P. Estate, New Delhi. 3. Deputy Commissioner of Police (Traffic) Sec 12, R.K. Puram, New Delhi. Respondents (By Advocate Shri Ajesh Luthra) O R D E R (ORAL)
Justice V.K. Bali, PRG raids have already been held by Full Bench of this Tribunal in OA 2425/2006 decided on 22.8.2007 in the matter of Constable Gyanender v. Govt. of NCT of Delhi & Ors. as not preliminary enquiries per se, as envisaged under Rule 15 (2) of the Delhi Police (Punishment & Appeal) Rules, 1980, unless ordered by the competent authority, and that seems to be the only plea raised in the application.
However, as no one has chosen to appear on behalf of the applicant, and as it is an old matter of the year 2004, we dismiss it in default.
(L.K. Joshi) (V.K. Bali) Vice-Chairman (A) Chairman /vikas/