ANIL KUMAR Vs. CRPF

JUDGEMENT

(1.) SANCTIONED leave upto October 30, 1995, the petitioner did not report back for duty. Four letters were sent at the address recorded in the personal file of the petitioner. He responded only twice praying that leave be extended and the reason stated was the petitioner being unwell. Medical certificates obtained from a Doctor practicing in Homeopath were annexed.

(2.) DEPARTMENTAL requests that petitioner should get himself examined at a Government Hospital and after obtaining a certificate apply for leave was ignored by the petitioner.

(3.) THE charge sheet, as per record of the respondents, was not served upon the petitioner and only one attempt was made to effect service. When sent by post, the postal authorities reported that the petitioner was not available in his house.