ISHWAR SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner has challenged the order dated 10th/15th Jan., 1996 passed by the disciplinary authority levying the penalty of removal from service on the petitioner on account of un authorised absence with effect from 28th May, 1994, disobedience of the office order dated 1st March, 1994 and changing the residential address without information/prior permission of the competent authority. The petitioner has also challenged the order dated 8th/9th Oct., 1998 rejecting the appeal filed by him against the dismissal order.

(2.) The relevant facts of this case in brief are as under:-

(3.) The learned counsel for the petitioner has made the following submissions at the time of hearing of the petition:-