CHANDRA PAL SINGH Vs. STATE PUBLIC SERVICE TRIBUNAL

JUDGEMENT

(1.) Heard Mr. H.S. Jain, learned counsel for petitioner and learned Chief Standing Counsel for State.

(2.) This writ petition under Article 226 of Constitution of India has come up assailing judgment and order dated 31.5.2002 passed by State Public Services Tribunal (hereinafter referred to as "Tribunal") dismissing petitio-ner's Claim Petition No. 915 of 1995.

(3.) The petitioner, was appointed in U.P. Police Force as Constable on 13.8.1980, and after completion of training, was posted in district Kanpur. He was thereafter transferred to district Fatehpur in 1983 and then to district Pratapgarh in 1991. He proceeded on sanctioned casual leave from 6.6.1993 to 12.6.1993 and recorded his departure in general diary on 5.6.1993. After expiry of sanctioned leave, petitioner did not resume duty. It is claimed that he fell ill in the night of 11/12.6.1993 and taken for treatment to Government Hospital, Community Health Centre, Bidhuni, Kanpur. He sent an application dated 15.6.1997 along with medical certificate seeking further leave on the ground of illness. Similar applications were sent on 15.7.1993 and 17.8.1993. After recovering from illness, he obtained a fitness certificate on 21.9.1993 and submitted joining on 22/24.9.1993.