INDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) INFLICTED with the penalty of removal from service as per order dated August 05, 1996, and appeal being dismissed vide order dated January 30, 1997 as also the Revision Petition filed being rejected vide order dated February 27, 1997, the instant writ petition has been filed, surprisingly praying that only order dated August 05, 1996 be set aside.

(2.) THE undisputed facts are that the petitioner was transferred from the CISF Unit CLZS Chittorgarh to the CISF Unit HMT Srinagar on September 15, 1994 but was relieved on December 13, 1994, and granting admissible joining time, was required to report to the CISF Unit at Srinagar on January 12, 1995. He left Chittorgarh on being relieved but did not report to the CISF Unit at Srinagar. He remained absent till July 04, 1995.

(3.) AT the inquiry three witnesses examined by the department proved the petitioner being relieved from Chittorgarh on December 13, 1994 and his being required to join at Srinagar on January 12, 1995 and petitioner joining on July 04, 1995 and that during this interval of time neither was any application received by the Unit from the petitioner seeking leave, much less on medical grounds nor any medical documents filed; save and except when he rejoined on July 04, 1995, facts which are even otherwise not in dispute.