CONSTABLE VIPIN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought the quashing of the SSFC proceedings, findings and sentence dated 25th September, 2010 and order dated 11th August, 2011 rejecting the statutory petition dated 21st March, 2011 filed by the petitionerS.. THE petitioner has also sought his reinstatement with full back wages.

(2.) RELEVANT facts for comprehending the controversies are that the petitioner was appointed as Constable (GD) on 15th January, 2003 after which he had undergone training at STC BSF, Kharkan Camp (Punjab). After the completion of his training, the petitioner was posted to 193 Bn., BSF w.e.f. 11th December, 2003. The petitioner was thereafter sent to SHQ BSF CI (Ops) Manipur for his permanent posting. The petitioner again joined 193 Bn on 24th March, 2009 and served at various locations.

(3.) THE petitioner, by letter dated 4th June, 2009 intimated the authorities, that on account of his medical condition, he should be granted one month's earned leave. THE said letter was received by the Unit on 12th June, 2009. However, along with his application dated 4th June, 2009, the petitioner did not send any medical certificate stipulating the ailment which he had been suffering at that time.