RAM KUMAR Vs. COMMR. OF POLICE AND ORS.

JUDGEMENT

(1.) AT the relevant time Petitioner was working as a Constable in Delhi Police. He absented from his duties for a total period of about 134 days on three different occasions without obtaining prior permission from the competent authority. Accordingly, departmental enquiry was initiated against the Petitioner in this regard.

(2.) FOLLOWING charges were framed against the Petitioner:

(3.) COPY of the enquiry report was supplied to the Petitioner on 18th February, 1991. Petitioner made a representation which was considered by the Disciplinary Authority. Thereafter, vide order dated 18th March, 1991 the Disciplinary Authority imposed penalty of removal from service on the Petitioner. Period of absence from duty was treated as without pay.