GAJENDRA SINGH TOMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, a general duty Constable is working under the Central Industrial Security Force (for short 'the CISF'). He was appointed on the post of Constable way back in the year 1985. He came to be placed under suspension vide order dated 26.05.2007 by the Deputy Commandant, CISF, KSTPP, Korba in anticipation of conducting a departmental proceeding.

(2.) Four articles of charges were drawn up which related to the conduct of the Petitioner while he was on authorised earned leave.

(3.) The reason for the authorities to proceed against the Petitioner arose when he did not report back to duty after expiry of the earned leave. It was a case of overstay without any permission of the competent authority. It also transpired that one of the reason for overstay of the Petitioner was that during the period of leave, a criminal case came to be instituted against him under various sections of the Indian Penal Code including Section 307 , for which he was arrested and put under judicial custody till he was granted bail on 20.05.2007.