SHRI PURAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Chuodhury, learned counsel on behalf of the petitioner as well as Mr. R.Debnath, learned CGC on behalf of the respondents - Union of India.

(2.) The petitioner's case in a nutshell is that:

(3.) On 21st May 1998, Shri Puran Singh was feeling sick and having rest in the evening as he was supposed to be on duty from 2030 hrs. One of his colleagues named Govinda Barman came to him and reminded him of his duty time. The Petitioner then conveyed his inability to get out from the bed due to serious pain in the body and requested him to do the needful. The said Govinda Barman then went away and thereafter Havaldar Radhey Shyam Pandey came to him. The Petitioner explained to him his physical condition and requested him to help. Havaldar Radhey Shyam Pandey then performed his duty that night, as is normal practise in the force.