R.A. THORAT Vs. THE UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed seeking issuance of a writ of certiorari or any other order or direction in similar nature and quash the order dated 03.08.2004, No. R -XIII -7/2004 -Admn -I passed by Inspector General of Police, S/Sector, CRPF Chandrayangutta, Hyderabad -5, arising out of Order dated 13.05.1999, No. R -XIII -23/98, Estt. III of Deputy Inspector General of Police, CRPF Hyderabad, arising out of Order dated 18.09.1998, No. P -VIII -5/98, Estt. 2 of Commandant 113 Bn. CRPF, Warangal (A.P.).

(2.) I have heard Sri Bankatlal Mandhani, learned counsel appearing for the petitioner and Sri Ponnam Ashok Goud, learned counsel appearing for the respondents.

(3.) ACCORDING to the petitioner, he gave reply on 12.05.1998 explaining that on 31.01.1998 he contacted his mother from STD booth and learnt that his mother became sick and bedridden, there was no male assistance to look after his mother, he became frustrated, he approached the competent authority but nobody was available and being in depressed mood he went to a movie and thus his absence was not deliberate.