PAWAN KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner by way of this writ petition under Art. 226/227 of the Constitution of India impugns the order dated 15.07.2015 passed by the Central Administrative Tribunal, dismissing Original Application No.4214/2011.

(2.) The factual matrix of the case is that the petitioner was employed as a Lower Divisional Clerk (LDC) and was thereafter promoted to the post of Upper Divisional Clerk (UDC) in the Head Quarters of the Intelligence Bureau at New Delhi.

(3.) The petitioner had submitted an application dated 08.04.2010 seeking cancellation of the casual leave sanctioned but not availed by him on 5th April, 2010. The application was allowed by the Sec. Officer and was marked to P.N.Goswami, ACIO-II, the Officer responsible for maintaining records of branch members. Thereafter, the petitioner absented himself from work on 12th and 13th April, 2010 without any prior intimation or sanction of leave. 14th April, 2010 was a gazetted holiday. The petitioner joined duty on 15th April, 2010. The Sec. Officer had then enquired from P.N. Goswami if the petitioner had submitted any application for leave on 12th and 13th April, 2010. It was then noticed that the petitioner had deceitfully interpolated sentences granting him casual leave for 12th and 13th April, 2010 along with Headquarter leave permission vide application dated 08.04.2010.