A STELLA Vs. COMMANDANT CISF SHAR CENTRE

JUDGEMENT

(1.) The petitioner in this writ petition prays for the issuance of a writ of certiorarified mandamus to call for the records dated 12.04.1999 and 30.07.1999 on the file of the first and second respondents and to quash the same.

(2.) Heard the learned counsels appearing for the parties.

(3.) The petitioner was appointed in the CISF as a Water Carrier, Group-D, under compassionate ground, as her husband, who was working in the CISF had expired while in service. Subsequently, on account of the absence of the petitioner, without any prior intimation and without any leave application, charge memo was issued. The petitioner was also not appeared for the departmental enquiry conducted by the Department. Ultimately, an order of termination has been passed. After the appeal filed by the petitioner was rejected, the present writ petition has been filed.