SAURAJIT PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed by an ex-employee of Central Reserve Police Force (CRPF, for short) challenging his order of dismissal for long unauthorised absence from duty.

(2.) Brief facts are as under :

(3.) The case of the department on the other hand is that the petitioner remained on unauthorised leave for a long period of time. Several communications and reminders were sent to the petitioner for joining the duty without any response from the petitioner. A charge sheet was, therefore, issued to him and duly dispatched for service. The petitioner did not respond to the notices of the Inquiry Officer and eventually a departmental inquiry was conducted ex parte. The disciplinary authority took into account all aspects of the matter and eventually passed the order of dismissal from service on 10.01.2011. Till then, the petitioner did not report for duty. Even the appeal was filed by the petitioner after long delay in the year 2015 which was considered by the appellate authority and dismissed after passing a speaking order. Revision petition filed by the petitioner was also dismissed by a speaking order.