MAMTA BEN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner has sought quashing of the order dated October 22, 2011 by the Disciplinary Authority imposing penalty of "Removal from Service" as well the order dated December 27, 2011 by the Appellate Authority and the order dated April 10, 2012 by the Revisional Authority dismissing her appeal and revision respectively.

(2.) Brief facts relevant for the purpose of disposal of this writ petition are that the petitioner was enrolled as Constable in CISF and after completion of her training, on February 29, 2007 she was posted in BSES Unit of CISF at Delhi. Thereafter in May, 2009 she was posted in Delhi in DMRC Unit of CISF. The petitioner applied for leave and was sanctioned eleven days leave from July 22, 2010 to August 01, 2010.

(3.) As the petitioner failed to report for duty on August 02, 2010, three call up notices dated August 09, 2010, October 03, 2010 and November 19/20, 2010 were sent to her which were not responded to by her. A decision was taken to initiate disciplinary proceedings against the petitioner under Rule 36 of CISF Rules 2001 for the following Article of Charge: -