EX CONSTABLE HARISH CHANDER Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner was appointed as a Constable with the Delhi Police on 1.5.1989.

(2.) On 16.5.2002 a charge memo was issued and served upon the petitioner alleging his being unauthorizedly absent from duty for a period of 46 days 22 hours and 10 minutes. It was an indictment against the petitioner that neither he sent information before absenting from duty nor submitted any papers justifying the absence, as also that his past record shows that during 13 years of service he absented on 11 different occasions.

(3.) Responding to the charge memo, the petitioner pointed out that his brother had sent a telegram informing the department that the petitioner was unwell. It was highlighted that the petitioner had suffered a fracture and had undertaken treatment from a government hospital; being Lal Bahadur Shastri Hospital, Khichdipur and due to said reason he could not report for duty.