RAM NIWAS MEENA Vs. GNCT OF DELHI

JUDGEMENT

(1.) VIDE separate order passed today we have dismissed the writ petition. We now record our reasons for the same.

(2.) THE petitioner joined Delhi Police as a Constable in the year 2001 and after serving for about seven years, he appeared in the examination for recruitment to the rank of Sub -Inspector (SI) in Delhi Police and was selected for appointment. He joined Police Training College on 22 nd July, 2008. While undergoing the basic training at the institution in batch no.33, the petitioner proceeded on one day Casual Leave on 22nd October, 2008 but instead of returning back on duty on 23rd October, 2008, he absented and joined the training programme after 29 days, 9 hours and 30 months. He submitted medical certificate for the period of absence from an authorised medical officer. No action was proposed against him at that time.

(3.) IN these circumstances a departmental enquiry was initiated against him on the following charges: