EX ASI PRADEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought the quashing of order dated 8th April, 1998 removing him from the service on account of continuously overstaying after joining time from 29th April, 1997 without permission of the competent authority and the order dated 27th February, 1999 dismissing his appeal by the Deputy Inspector General.

(2.) BRIEF relevant facts are that the petitioner was appointed in the Central Industrial Security Forces i.e. CISF as ASI/Exe (Sports Quota) on 6th June, 1992 and was assigned number 922230059. The petitioner was given a regular posting to CISF Unit, UTPS, Ukai on 18th April, 1997 vide movement order No.E-38014/CISF/ADM/ 97/920 dated 18th April, 1997 with directions to report to his new place of posting i.e. at CISF Unit, UTPS, Ukai, after availing his normal joining time of 10 days.

(3.) ACCORDING to the petitioner, he received a call letter dated 6th May, 1997 from the Commandant of CISF Unit, IOC (GR) Baroda and again a letter by the Deputy Commandant of Ukai Dam Surat dated 12th May, 1997. The petitioner admitted that he was again called by letters dated 31st July, 1997 and 12th September, 1997. The petitioner also accepted that he was served with a memorandum dated 20th October, 1997 for overstaying the leave which amounted to gross carelessness and indiscipline.