PRAVEEN KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri Amit Bose, learned counsel for the petitioner and Shri Neerav Chitrawanshi, learned counsel for the respondents.

(2.) THESE proceedings under Article 226 of the Constitution of India have been instituted by the petitioner, who was appointed as Constable (Bigular) in the Central Reserve Police Force (hereinafter referred to as 'CRPF') assailing the order dated 16.11.2009, whereby he has been inflicted with the punishment of removal from service. The petitioner has also challenged the orders dated 04.03.2010 and 24.11.2010 passed respectively by the appellate and revisional authorities, whereby the appeal and revision preferred by the petitioner against the punishment order dated 16.11.2009 have also been rejected.

(3.) AS submitted by the learned counsel for the petitioner, the petitioner was appointed in the Central Reserve Police Force on 16.09.2003. The petitioner applied for Earned Leave which was granted to him for the period commencing on 12.03.2008 and ending on 10.04.2008. Accordingly, the petitioner proceeded on leave, however, even after expiry of the period of the aforesaid sanctioned leave on 10.04.2008, the petitioner did not report on duty.