KANWAL JEET Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri Sharad Sharma, learned counsel for the petitioner and Sri SK Mishra, learned standing counsel for Union of India on behalf of respondents.

(2.) BY means of this writ petition, the petitioner has prayed for the following reliefs: A. That a writ in the nature of Certiorari, or like writ, order direction may issue to quash the dismissal order dated 31 -03 -1992, Appellate Order dated 14 -08 -1992 and the Revisional Order dated

(3.) -11 -1992. B. That a writ in the nature of Mandamus issue to command the opposite parties to deem the petitioner as holding the post of Constable and that she be accorded aI/ the benefits and privileges of continuity of her services. C. That issue writ order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances' of the case. D. A ward the cost in favour of the petitioner. 3. The stand of the petitioner is that she was appointed as Constable in Central Industrial Security Force in the year 1975. Vide order dated 19 -04 -1991, petitioner was transferred from Rishikesh to BHEL, Hardwar. Petitioner was fallen ill consequently, she could not join her duties at Hardwar and sent Medical Certificate along with application for leave regularly. However, respondents have served chargesheet dated 12 -09 -1991 upon the petitioner and Assistant Commandant was appointed as Inquiry Officer on 20 -11 -1991. On 31 -03 -1992, the Disciplinary Authority passed impugned order, dismissing the petitioner from service.