THE DEPUTY INSPECTOR GENERAL OF POLICE, CENTRAL RESERVE POLICE FORCE, GROUP CENTRE, CHENNAI AND ANOTHER Vs. K. RAVINDER, S/O K. LINGAPPA

JUDGEMENT

(1.) This Writ Appeal is filed by the Deputy Inspector General of Police, Central Reserve Police Force, Group Centre, Chennai and the Commandant, 18 Battalion, Central Reserve Police Force, Thura, Meghalaya State-the respondents in Writ Petition No.16104 of 2003 feeling aggrieved by order, dated 02.3.2016, passed in the said Writ Petition by the learned single Judge.

(2.) We have heard Mrs. S. Siva Kumari, learned counsel for the appellants and Mr. K.Ram Reddy, learned counsel for the respondent.

(3.) The undisputed facts, briefly stated, are that while working as a Constable in Central Reserve Police Force at Thura in Meghalaya State, the respondent was granted Casual leave for 15 days, excluding Sundays, Restricted Holidays (RH) and General Holidays (GH), during the month of Sept., 2001, for going to his native place. The reason for sanction of leave was his wife’s ill-health. The respondent has, admittedly, overstayed his leave by 136 days and reported to duty on 06.3.2002. During the overstayal of his leave, he has received two letters, i.e., letters, dated 25.10.2001 and 18.11.2001, from his superiors, where under he was reminded of his overstay with a request to him to join the duty. The respondent has not given any reply to these letters and reported to duty only on 06.3.2002. After he was admitted to duty, disciplinary proceedings were initiated against him, where under the following charges were framed: