UNION OF INDIA Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) M. Chockalingam, J.

(2.) INVOKING writ jurisdiction of this Court, the petitioners have brought forth this writ petition for the relief as under:-

(3.) LEARNED counsel, advancing arguments on behalf of the petitioners, would submit that in the instant case, admittedly, during the relevant time, she was employed as Ticket Collector in the office of the Station Master, Mambalam. She absented herself on three spells viz. 21.3.2006 to 3.5.2006-44 days, 14.6.2006-1 day, 4.7.2006 to 22.2.2007-234 days without any permission or leave granted in her favour and thus, it was a violation of Railway Services (Conduct) Rules. A charge memo was served upon her. A preliminary enquiry was followed. Even then, she did not appear at any point of time. Hence, there arose a necessity for passing the ex parte order. The appeal and the revision petition filed by her were dismissed by the concerned Authorities.