PURAN CHANDRA Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner. The writ petition was filed seeking the following relief:

(2.) The learned Single Judge has dismissed the writ petition. The appellant was a Constable in C.I.S.F. with the trade of Cook. From 04.03.2006 to 09.03.2006, the appellant, while posted at Tehri Hydro Development Corporation, was on rest on the basis of his being sick. His ailment was pain in the stomach. According to him, he developed toothache on 07.03.2006 and, thereafter, for this reason, he reached Jolly Grant Hospital in Dehradun and he was treated in the said Hospital. Appellant met Mr. Bhanu Bhaskar, S.P./SPE, CBI, Dehradun. Appellant came to be detained and finally, charges were framed against him on 14.08.2006, which reads as follows: Article of charge-I

(3.) The Inquiry Officer, who was appointed, found both the charges proved. The appellant was dismissed. The alternate remedies, which were sought, were unsuccessful. Accordingly, the writ petition was filed.