SATISH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri D.K. Srivastava, learned counsel for the petitioner and Sri A.N. Roy, learned counsel appearing for respondents.

(2.) The petitioner, by means of present writ petition, has challenged the order dated 13/14.7.1993 passed by the respondent no. 4 dismissing the petitioner from service on account of fact that the petitioner did not join his place of posting and remained unauthorisedly absent from duty.

(3.) The case of the petitioner is that he was posted in the office of respondent no. 4 at P.T.P.S., Kanpur and was transferred vide order dated 31.10.1992 to D.H.E.P., Dulhasti, District Doda, Jammu & Kashmir. He was relieved on 2.12.1992 and was required to join at the place of his posting. He further says that since 12 days' time was granted to join at the place of transfer, he broke his journey and went to his native place at Gwalior on account of the fact that his wife was in pregnancy period and her position was very critical. He also fell seriously ill at Gwalior and therefore applied for leave narrating the situation. The petitioner submitted an application to the Commandant at the CISF Unit, D.H.E.P., Dulhasti, Kishtwar, Doda, Jammu & Kashmir for extension of his leave on the ground stated above.