AJIT SINGH Vs. UOI

JUDGEMENT

(1.) THE record of inquiry has been produced.

(2.) AFTER serving a charge memo an inquiry was held at which the petitioner pleaded guilty. Notwithstanding the plea of guilty, evidence was led and it was successfully established that the petitioner remained unauthorizedly absent i. e. deserted duty. With reference to his past service record which reveals that even in the past the petitioner had been deserting with periodical frequency and lesser punishment imposed were not having the desired effect i. e. chastining the petitioner, the disciplinary authority, inflicted the penalty of removal from service.

(3.) APPEAL filed before the Appellate Authority has been found to be without any merit and hence even the appeal has been dismissed.