EX. CONSTABLE JAI SINGH @ JAI PAL SINGH S/O SHRI CHATTE SINGH Vs. UNION OF INDIA (UOI) THROUGH ITS SECRETARY, MINISTRY OF HOME AFFAIRS,

JUDGEMENT

(1.) THE Petitioner is aggrieved by an order dated 26th June, 2000 passed by the Central Administrative Tribunal, Principal Bench in OA No. 301/1997.

(2.) THE Petitioner, who was working as a Constable in Delhi Police was found absent from Roll Call on 16th August, 1994. Thereafter, he did not report for duty for the next few days with the result that on 25th August, 1994 a notice was issued to him asking him to resume duty at once or if he is sick then he should report to the Civil Surgeon, Civil Hospital, Jind (Haryana) for a medical examination.

(3.) ALL of a sudden, on 18th September, 1994 the Petitioner reported back for duty after having unauthorizedly and wilfully remained absent for 33 days. On reporting back for duty, the Petitioner explained that he was not well and, therefore, he remained absent from duty.