P.IRISAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in O.A. No. 1905 of 2016 before the Central Administrative Tribunal, Chennai, has filed this Writ Petition aggrieved by the Order dtd. 28/1/2025, by which order the Original Application filed by the petitioner was dismissed.

(2.) The petitioner had filed the Original Application challenging the order dismissing him from service and sought reinstatement.

(3.) The petitioner had been appointed as Police Constable on 28/8/1987. He claimed to have applied for medical leave on and from 1/3/2013 for a period of twenty five days. However, he was issued with a charge memo on 8/3/2013 alleging absence from duty and directing reasons to be given. The memo had been affixed at his residence. He was served with another memo on 16/3/2013. A third memo was affixed at his residence on 24/3/2013. He returned to duty on 26/3/2013, but was not permitted to join duty. He continued to remain in absence. He was then declared to be a deserter by order dtd. 15/4/2013.