BHAGWAN LAL ARYA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) An order dated 01.07.1998 of the Central Administrative Tribunal, Principal Bench, New Delhi ( hereinafter referred to as 'the Tribunal' ) in O.A. No. 1195 of 1998 dismissing the original application filed by the petitioner wherein he had questioned a penalty of removal from service by the disciplinary authority vide order dated 25.06.1996, the order of the appellate authority dated 26.09.1996 as also the order dated 02.06.1997 passed by the revisional authority, was dismissed, is in question in this writ petition.

(2.) Allegedly on 07.10.1994, the petitioner fell down while attending parade. The contention of the petitioner is that. as he was not looked after by his colleagues and superiors; he had to get treatment from his own Doctor. Admittedly he remained absent for 7 months without obtaining any leave.

(3.) A departmental proceeding was initiated against him resulting in passing of the orders impugned before the Tribunal. The defence of the petitioner was that his absence from duty was not wilful.