ARUN KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) CHARGES levied, as per the charge memorandum dated September 16, 2009 against the petitioner read as under:-

(2.) IN spite of being served with the charge-sheet the petitioner never appeared and suffered an ex-parte report being submitted against him.

(3.) THE period has been treated as dies-non. Petitioner has been dismissed from service.