MANOJ KUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) It is a hard case and requires an equitable relief to be granted.

(2.) The petitioner joined service in Delhi Police as a Constable on December 07, 1995. On May 12, 2006 he was visited with the penalty of removal from service after charge-sheet was served upon him for unauthorized absence. At the inquiry, the petitioner remained ex-parte. Appellate remedies have failed.

(3.) Along with the writ petition the petitioner has filed documents which are of unimpeachable character and nature inasmuch as they pertain to medical record of the petitioner maintained by 'Institute of Human Behaviour and Allied Sciences'. The same would evidence that the petitioner was taking psychotropic drugs for some psychiatric problem which he was facing. The record, which is in the nature of OPD cards, prescriptions, receipts of medicines purchased and certificates issued, would evidence that the problem surfaced somewhere around July 2000 and continued.