JASWANT SINGH Vs. UOI

JUDGEMENT

(1.) Vide order dated 22.12.2000 Petitioner has been visited with the penalty of dismissal from service on the ground that w.e.f. 4.1.2000 he has absented from duty without reasonable cause.

(2.) Relevant facts are that Petitioner's request for being voluntarily retired submitted on 2.2.1999 was accepted by the competent authority on 17.2.1999 intimating Petitioner that the acceptance would be effective from 30.4.1999 and that Petitioner's name would be struck off the strength of the Unit w.e.f. 30.4.1999 (AN). It was directed that the Petitioner would be entitled to admissible pensionary benefits and for which it was directed that he should complete the codal formalities; one of which was to furnish 4 copies of a joint passport size photograph with his wife.

(3.) The Petitioner informed that he could not furnish a joint photograph with his wife and informed the Commandant the reason thereof; being his wife having deserted him.