MOHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The original applicant before the Tribunal is the writ petitioner. He was a constable serving in the Delhi Police. He allegedly had been suffering from Tuberculosis ( in short, T.B.'). He was also referred to G.T.B. Hospital as a chronic patient.

(2.) According to the petitioner, on or about 18.12.1995, while he was posted in 6th Battalion, DAP, he had been taken to his native place owing to his critical condition. There he was treated in a Government Hospital and was advised bed rest. The petitioner allegedly informed the appropriate authority thereabout.

(3.) According to the petitioner, one Constable Chokhe Ram had gone to serve him a notice of absentee and on seeing his critical condition he lodged a D.D. entry in that regard.