SACHIN KUMAR Vs. UOI

JUDGEMENT

(1.) On 19.5.2009 at around 13:20 hours the petitioner had to be rushed to the Sub-Divisional Hospital at Sunderbani and therefrom to a Government Hospital, Jammu because his condition was serious. His colleagues found him unconscious and frothing from the mouth. Whereas the department claims that petitioner attempted to commit suicide, the petitioner asserts that being under severe mental distress on account of his heart throb Harpreet Kaur having broken off her relationship with him, in a state of depression he consumed 25 tablets of Multivitamins and Proteins Forte tablets.

(2.) The petitioner was given a stomach wash and was saved. By save we mean his life was saved. But his career came under a cloud.

(3.) The Commandant of the Unit to which petitioner was attached took cognizance of the offence report and reduced the allegations into writing i.e. framed a charge and directed a Record of Evidence to be prepared and for which he deputed the Deputy Commandant of the Unit to be the officer concerned. The charge against the petitioner is as under:-