(1.) By this writ petition the petitioner inter alia prays for a writ in the nature of Mandamus commanding the respondents not to proceed with the departmental enquiry in terms of the charge-sheet dated August 24, 2000 and the order of suspension and the entire ex parte proceeding and not to give any effect to the order of removal from service and for other reliefs.
(2.) The petitioner was appointed a constable under the Railway Protection Force (hereinafter 'RPF' for short) in the year 1987. From December 14, 1998 to December 23, 1998 he was on permissive leave. He had received a telegram from his village that his wife was seriously ill and proceeded towards his village. He applied for leave for 10 more days. Since the wife's condition did not improve he applied for extension of his leave.
(3.) On March 17, 1999 he met with a serious accident and was admitted to a hospital in Bihar. He was under medical treatment till August 16, 2000. Again he developed some complications arising from the accident and had to be admitted to the hospital wherefrom he was released on November 20, 2000.