A SELVARAJ Vs. COMMANDANT

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) The petitioner was working under the Central Reserve Police Force since July 1993. Between February 1995 and February 1996, he was posted in 28th Battalion, Madras. While he was so posted, a disciplinary proceeding was initiated against him. The gravamein of the allegation was to the effect that the petitioner by misrepresenting that his mother was suffering from cancer, obtained leave and subsequently when it was discovered that his mother had already expired, the petitioner admitted his mistake. In the departmental proceeding, the petitioner also admitted his mistake and pleaded for leniency. However, the disciplinary authority passed an order of dismissal.

(3.) The writ petition was filed against the order of dismissal. Subsequently during the pendency of the writ petition, the appeal which had been preferred by the petitioner was also dismissed and subsequently by way of amendment, the petitioner has also challenged the appellate order.