CT/GD MAHAKAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed by the petitioner challenging the dismissal order dtd. 21/7/2021 and seeking his reinstatement in service. In the alternative, Petitioner also seeks directions to the Respondents to change the Petitioner's punishment to "discharge' instead of "dismissal' from service and/or allow the Petitioner to take voluntary retirement or grant compulsory retirement so that the Petitioner becomes eligible for pension and other retiral benefits along with compassionate allowance.

(3.) Learned counsel for the Petitioner states that the Petitioner was enrolled in CRPF on 11/4/1991. He states that the Petitioner requested for grant of casual leave from 7/9/2019 to 20/9/2019 to undergo treatment for his deteriorating health condition. The petitioner was granted casual leave for the said period. However, as the Petitioner's health conditions did not improve, he requested for extension of leave. He points out that since the petitioner was critically ill, he had duly informed the unit authorities regarding his health condition and also furnished his medical documents as proof of his unstable health condition, however, the authorities failed to appreciate the same and instead directed him to report back to the unit immediately.