RAJNEESH KUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS writ petition arises out of an order dated 22.09.2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (Tribunal) in O.A. No. 2815/2010. By way of the impugned order, the Tribunal dismissed the Original Application filed by the petitioner herein. The factual matrix unfolds as under:-

(2.) BEFORE us, the only contention urged on behalf of the petitioner is that the authorities below failed to consider an important facet i.e., that the petitioner was on earned leave from 19.05.2006 to 05.07.2006 and because of being on leave, the petitioner was unable to accept the summons issued by the Metropolitan Magistrate for the purpose of securing petitioner's appearance 03.07.2006. The counsel for the petitioner further submitted that non-acceptance of summons by the petitioner was unintentional.

(3.) IN view of the discussion above, the order of the Tribunal needs no interference. The Writ Petition is dismissed.