SURENDRA SINGH TOMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal under Section 2(1) of Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is directed against the order dated 02/03/2007 passed in Writ Petition No.302/2001; whereby learned Single Judge negatived the challenge to an order of dismissal dated 03/07/2000 and its affirmation in Appeal dismissed on 30/11/2000.

(2.) The appellant Constable, Central Industrial Security Force (CISF), while posted at Gas Authority of India Ltd (GAIL), unit Vijaypur, District District Guna (M.P.) was charge-sheeted on 21/05/1999 whereby following charges were levelled against him:

(3.) That the charge-sheet was served on the appellant departmentally through Inspector K.S. Saman and two Sub-Inspectors S/Shri Ganshyam Prasad and V.K. Chahal and Head Constable Manku Ram and constable Dhruv Singh, but as recorded in Rojnamcha Sanha at Sr. No.566 dated 13/07/1999, the appellant refused to accept the charge-sheet stating that being on medical leave he will not accept any letter.