AIR 2007 SUPREME COURT 1384 ::2007 AIR SCW 1736 ::(2007) 113 FacLR 249 ::2007 (9) SCC 63 ::(2007) 3 Scale 581 ::(2007) 6 AllMR 7 (SC) ::2007 (2) ESC 325 ::2007 (2) SCT 583 ::2007 (3) ServLR 871 ::(2007) 3 Supreme 447

Supreme Court Of India

(From : Delhi)*

Hon'ble Judge(s): H. K. Sema, B. Sudershan Reddy , JJ

Constitution of India , Art.311— Delhi Police (Punishment and Appeal) Rules (1980) , R.15(2)— Departmental enquiry - Validity - Enquiry against Subordinate Police Officer - Prior approval of Additional Commissioner has to be obtained - Enquiry initiated against Head-Constable for misconduct of manipulating F.I.R. - Without obtaining prior approval - Invalid - Consequent order of dismissal from service - Liable to be set aside - Considering @page-SCW1737gravity of misconduct back-wages refused on principle of 'No work no pay'. (Para 5 7)