BALDEV GUJELA Vs. CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) The challenge in this petition is primarily to the order of dismissal from service dated February 10, 2021 passed by the respondents. In effect, the order dated February 10, 2021 reads as under:

(3.) The case of the petitioner as contended by his counsel by conceding the fact that the petitioner remained absent for 391 days is that compassionate view be taken as the petitioner is without any source of livelihood. Noting the fact that the petitioner was working as a Constable in the CRPF and the absence of 391 days which is effectively more than a year, we are of the view that no interference with the impugned order is called for. In fact, the finding of the investigating authority / disciplinary authority is that the petitioner disobeyed / neglected his duties and behaved laxity inasmuch, he was sent to participate in Navigation Skill Course between January 20, 2020 to March 16, 2020 at ToT School, Dharampur, Himachal Pradesh. He was relieved by his office at West Tripura on January 16, 2020 with instructions to report to the said Institute on time. The said office at Dharampur informed that the petitioner has not appeared in the Institute to participate in the Training. In fact, it was later found that he was neither at his original place of posting at West Tripura nor at Dharampur, but was at his home as informed by his father.