VINESH SINGH Vs. UOI

JUDGEMENT

(1.) THE petitioner, a constable with Central Reserve Police Force, received a telegram on 7.6.1997 informing him about the death of his wife, upon which the Coy CHM of his unit granted the petitioner casual leave for 15 days commencing from 9.6.97 to 29.6.97 and forwarded the matter to the Force Headquarter for formal approval. Needless to state, leave was granted on exceptional urgent basis inasmuch as it was premised on the requirement of the petitioner to immediately report to his home town as his wife had died.

(2.) PETITIONER was to report to duty on 29.6.1997 but he did not return. The department received telegram on 12.7.1997 stating that petitioners wife was in a critical condition. But, before receipt of said telegram, the department had written a letter on the same date i.e. 12.7.1997 ordering the petitioner to report back to duty immediately. Another telegram was received by the department on 18.7.1997 in which petitioner informed once again that his wife was critically ill.

(3.) THE petitioner did not report back till 9.9.1997 when a reminder was sent directing petitioner to report forthwith for duty.