SAVITA DUTT Vs. UOI

JUDGEMENT

(1.) ON receipt of a complaint from Lady Ct.Meena Singh that the petitioner, her superior officer, a Sub-Inspector with CRPF had not only ill-treated her, misbehaved with her, but had abused her and had slapped her, and finding prima facie grounds to proceed with a departmental inquiry against the petitioner, a charge sheet dated 27.4.2006 was issued to the petitioner which she refused to take when sent by post and was ultimately personally delivered to her on 15.5.2006.

(2.) THE petitioner was charged as under:-

(3.) RECORD shows that the petitioner did not appear before the Inquiry Officer on 28.7.2006. No Defence Assistant appeared and this compelled the Inquiry Officer to defer hearing and necessitated the Inquiry Officer to send a written communication dated 28.7.2006 informing petitioner that she had neither appeared nor sent the name of the Defence Assistant. The petitioner was requested to send the name of the Defence Assistant so that the Inquiry Officer could fix a date for hearing. RECORD shows that the petitioner refused to accept the said letter which was sent by post to her. The Inquiry Officer then sent by post a communication to the petitioner that he would be holding proceedings on 14.8.2006, which communication was not received by the petitioner. She was accordingly proceeded against ex-parte. RECORD further shows that proceedings held from time to time i.e. 17.8.2006, 18.8.2006, 21.8.2006, 1.9.2006, 5.9.2006, 6.9.2006, 7.9.2006, 10.9.2006, 11.9.2006, 12.9.2006, 9.10.2006, 10.10.2006, 21.11.2006 and 2.12.2006, were communicated to the petitioner by post and all postal dockets were returned with a remark that either the petitioner was unavailable or she had refused to receive the same.