G. RAMAKRISHNA Vs. RAILWAY PROTECTION FORCE

JUDGEMENT

(1.) Heard Sri G. Vijay Kumar, learned counsel for the petitioner. None appeared for the respondents.

(2.) The petitioner has filed this writ petition under Article 226 of the Constitution of India for the following reliefs:

(3.) Sri G. Vijay Kumar, learned counsel for the petitioner submits that the petitioner joined as constable in Railway Protection Force (for short, "R.P.F ") on probation on 14/12/1995 at B. Company, Secunderabad Division after undergoing the requisite training at RPF Training Centre, Moulali, in the scale of pay of Rs.825.001200. On completion of 12 years of service he was accorded first up-gradation under Assured Career Progress (ACP) Scheme and was granted the scale of Head Constable in the year 2008. He worked as constable at Guntakal during the period of 2000-2005 and at Dharmavaram (outpost), Guntakal Division between 2005-2009. All over his service carrier he worked with absolute integrity, honesty and devotion to duty without any dereliction of duty. The petitioner was deputed to undergo Refresher Course for four weeks at Training Centre, Moulali on 8/2/2009. While undergoing such training, the petitioner received message about serious illness of his mother-in-law. He applied for casual leave on 14/2/2009 and 15/2/2009, and after reaching there, he received another information that simultaneously his father also fell ill. Consequently, he sent a telegram message to the Principal, Training Center, Moulali for extension of ten days leave from 16/2/2009 to 25/2/2009 and on 16/2/2009 itself he submitted an application seeking extension of ten days leave in response to which the Principal of the Training Center vide letter dtd. 17/2/2009 informed that the extension was not permitted. The petitioner, being the sole person upon whom his father and mother-in-law depended, in the compelling circumstances requested for voluntary retirement from service/resignation vide telegram dtd. 25/2/2009 and on 26/2/2009 he submitted a letter to all the respondents confirming the telegram.