ALEX VERGIS C. GEORGE Vs. UOI

JUDGEMENT

(1.) ON March 22, 2000, the petitioner was served with a charge memo leveling two charges against him. The first charge was that when he was relieved, on transfer, from the 109 Battalion, CRPF on May 29, 1999 in the afternoon and required to report for duty with the 58th Battalion CRPF, petitioner failed to report for duty after permissible joining time and this would constitute a failure to maintain devotion to duty and acting in a manner unbecoming of a government servant thereby violating Rule 3(1) (ii) & (iii) of the CCS (Conduct) Rules, 1964. The second Article of Charge was that without sanction of study leave, the petitioner remained unauthorizedly absent in spite of repeated letters issued to resume duties immediately.

(2.) FOR record we may note that relieved on September 25, 1999 in the afternoon from the 109 Battalion and required to report for duty to the 58th Battalion CRPF the unauthorized absence continued not only till when the charge memo dated March 22, 2000 was issued but even beyond till when on February 04, 2001 the petitioner reported for duty.

(3.) ON November 19, 1993 the petitioner sought formal permission to continue with his studies, realizing that he had registered for the Ph.D. thesis before he joined service under CRPF, and accordingly the petitioner wrote to the Competent Authority seeking permission to continue research as under: -