SATYA PAL YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT -

(2.) THE petitioner joined as Constable in Central Industrial Security Force. On 23rd March, 1991 he fell sick, therefore, was referred to the Central Hospital Katra for treatment. THE said doctor advised him rest for 20 days and further directed him to take medicine and other treatment. On 28th March, 1991 petitioner requested his unit to permit him to go to his home in the village. Accordingly, the petitioner proceeded to his home as he was given 20 days medical rest. In the village, his doctor prescribed certain medicine and he became an outdoor patient in the Civil Hospital Kaninar (Haryana). On 12th May, 1991 fitness certificate was issued by the said hospital and when the petitioner reached his unit alongwith the medical fitness certificate, he was allowed to join the duty on 23rd May, 1991. On 6th June, 1991 the petitioner was charge-sheeted for being unauthorisedly absent. On the basis of the charge-sheet he was removed from the service with immediate effect on 19th August, 1991. THE appeal filed by the petitioner was rejected. THE revision was also filed by the petitioner. When no relief was granted, the petitioner filed the present writ petition. .