CHAND RUP Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a constable in the Central Industrial Security Force(CISF), while posted at CISF Unit, LPG(BP), Tikri Kalan, Delhi, proceeded on 20 days sanctioned EL from 25th of August, 2000 to 13th of September, 2000. He was to report for duty on 14th of September, 2000. He, however, failed to turn up and instead reported for duty on 15th of September, 2000.

(2.) On 19th of September, 2000, the petitioner was deployed for duty from 2100 hours to 0500 hours at Railway Gate, CISF Unit, LPG(BP), Tikri Kalan, Delhi. He was, however, found absent from duty. On 20th of September, 2000, when he was deployed for second shift duty from 1300 hours to 2100 hours at Watch Tower No.1 of the CISF Unit, LPG(BP), Tikri Kalan, Delhi, he went missing from duty. This was followed by his absence from the unit without leave from 21st of September, 2000 to 24th of September, 2000. He reported in the Unit on 25th of September, 2000. Yet another incidece of his absence from duty came to the notice when he was detailed for unit lines duties on 8th of October, 2000 and 9th of October, 2000 but was found missing. He reported for duty on 10th of October, 2000.

(3.) For his aforesaid acts of indiscipline and mis-conduct, a charge-memo dated 10/13.11.2000 was issued to the petitioner by respondent No.3. The summary of allegations of mis-conduct/indiscipline on which a departmental inquiry was proposed to be initiated read as under:-