GOVT. OF NCT OF DELHI Vs. MANBHAR DEVI

JUDGEMENT

(1.) THE Government of NCT of Delhi has filed the present writ petition seeking a direction to quash the order dated 24.12.2013 passed by the Central Administrative Tribunal (hereinafter referred to as 'the Tribunal'), thereby allowing the OA filed by the respondent herein.

(2.) THE necessary facts to be noticed for disposal of this petition are that the respondent, wife of one Sh. Govind Ram Jat, who was appointed as a Constable in Delhi Police on 25.03.1988 was posted in Delhi. A departmental inquiry was initiated against him on 06.08.2001 for allegedly being absent from government duty without authorization. The summery of allegations were served on him on 20.09.2001. He did not plead guilty. The husband of the respondent initially attended the departmental inquiry on 20.09.2001 and 07.12.2001, but thereafter disappeared. The proceedings against him were held ex parte and he was dismissed from service by the petitioner on 02.09.2002. The wife of Sh. Govind Ram Jat filed an OA before the Tribunal and prayed that the order of dismissal be quashed against her husband and service benefits be paid to her as her husband had been missing for eight years and his whereabouts were unknown. The OA filed by the respondent being wife of Sh. Govind Ram Jat was allowed.

(3.) WE have heard the learned counsel for the petitioner and also carefully examined the order passed by the Central Administrative Tribunal.