RANBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this Original Application, the Applicant who was working as Nursing Attendant in the Safdarjung Hospital has challenged the Disciplinary Authority s order dated 07.03.2009 dismissing him from service and the Appellate Authority s order dated 10.04.2010 rejecting his appeal against the aforesaid order of the Disciplinary Authority.

(2.) BRIEF facts: The Applicant was proceeded against under Rule 14 of the CCS (CCA) Rules, 1965 vide Office Memorandum dated 16.04.2004. The charge against him was that he was a habitual absentee and he remained on unauthorized absence for the following period: - -

(3.) THE Applicant has challenged the aforesaid order before this Tribunal in this OA and this Tribunal, vide order dated 20.01.2012, dismissed it on the ground that it was an irony that he was making grievance of denial of reasonable opportunities when he himself was to be blamed for not availing many opportunities offered to him at different stages. It was also observed that notices were sent to him at his home address though registered post and speed post but he did not respond to them. The operative part of the said order reads as under: - -