SATISH CHANDRA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application by the petitioner seeking early hearing of the writ petition filed by him against the order of his dismissal from the Central Reserve Police Force.

(2.) THE learned counsel for the respondents states that the application may be allowed and that the writ petition be heard. For the reasons stated in the application it is allowed. WP(C) No.12252/2004 With the consent of the parties the writ petition is taken up for hearing for final disposal.

(3.) THE petitioner started from Neemuch on 26th November, 1995, however, did not report back to his unit. THE petitioner alleged that in the course of his journey to his unit, he suffered serious illness and he was helped by the co-passengers to alight the train at Bhopal where they got him medicines. Some passengers thereafter helped him to board the train and travel upto Mathura, where the petitioner went to his in-laws residence and got the desired treatment. THE petitioner alleged that even his wife was undergoing a serious illness and that no male member was present to look after his wife.