GAYATRI SARKAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The writ petitioner has impugned the dismissal order dated 13.09.2012 and order dated 28.12.2012, rejecting her statutory appeal and, order dated 16.05.2013, dismissing her revision petition.

(2.) The petitioner joined the CISF in January, 2008 as Constable (GD). She was transferred to Delhi and was posted at Delhi Metro Railway Corporation (DMRC) with effect from 01.08.2011. She was, from time to time, applying for leave to attend to her minor daughter who was living in Bhilai.

(3.) The petitioner's plea is that she had applied for Child Care Leave (CCL) in the month of September, 2011, but on being asked to apply for casual leave, she applied for that and leave was duly sanctioned for 15.10.2011 to 04.11.2011. Leave was sought to attend to her ailing minor daughter. She further applied for 26 days of leave, but was informed that she could only be given leave from 23.02.2012. She alleges that her efforts to meet the superior authorities failed and on 13.02.2012, she was informed that her leave would be sanctioned only with effect from 23.02.2012. On 18.02.2012, she was asked to collect the leave certificate after her duty hours, but on reaching the office of Coy Commandant she learnt that her leave was not sanctioned. She alleges then about her attempt to meet Coy Commander at the office of DIG, but without success. This caused her distress; she made the call to the Police Control Room, dialing 100. It is submitted that instead of addressing her grievance, a Memorandum of Charge dated 14.03.2012 was issued to her which she duly replied, denying all the allegations. She was subsequently transferred to Jaipur, where the enquiry was conducted.