LAWS(UTN)-2011-12-33

SECRETARY TO GOVERNMENT, HOME DEPTT. Vs. NARENDRA KUMAR

Decided On December 05, 2011
Secretary to Government, Home Deptt. and Others Appellant
V/S
Narendra Kumar and Another Respondents

JUDGEMENT

(1.) Heard Sri Bindesh Kumar Gupta, the learned Additional Advocate General for the petitioners and Sri Manoj Tiwari, the learned Senior Counsel assisted by Sri Alok Mehra, the learned counsel for the respondent no. 1.

(2.) Respondent no. 1 Narendra Kumar was appointed as a Constable in Civil Police on 1st January, 1987 and after training, he was posted in the Reserve Armed Police, from where he was eventually dismissed from the services on 7th August, 1992. On account of various lapses, the respondent no. 1 was issued a charge sheet by the Deputy Superintendent of Police, Chamoli, vide letter dated 13th May, 1992. The charges against the respondent no. 1 are extracted hereunder:

(3.) A perusal of the charge sheet indicates that the respondent no. 1 went on unauthorized leave for long periods on several occasions. The respondent no. 1 submitted a reply admitting the charges. In his reply, the respondent no.1 stated that he is the only responsible member of his family and that he has to look after his aged parents, on account of which he is often required to go to his home to look after his parents and therefore, he absented himself from the duty. In his reply, the respondent no. 1 has categorically stated that he does not wish to produce any witness to defend himself against the charges framed against him and only submitted that the authority should take a lenient view in the matter.