PANKAJ KUMAR PARIHAR Vs. UOI & ORS

JUDGEMENT

(1.) The petitioner has sought quashing of the order dated June 20, 2003 by the Disciplinary Authority imposing penalty of 'Dismissal from Service' as well the order dated September 29, 2003 by the Appellate Authority and the order dated May 06, 2004 by the Revisional Authority dismissing his appeal and revision respectively.

(2.) The petitioner joined CISF as Constable on March 30, 1996. When he was posted at BSP Unit, Bhilai, for his undesirable activities, he was placed under suspension.

(3.) During the period of suspension, he applied for leave and was sanctioned 20 days leave but he failed to report on the due date.