GOURI SANKAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, challenging the order dtd. 27/10/2009 passed by the Inspector General of Police, Central Reserve Police Force (CRPF) as also the order dtd. 23/6/2008, issued by the Commandant 171 Battalion, CRPF.

(2.) The petitioner was an employee of the CRPF and was designated as Water Carrier. At the relevant point of time, he was posted at 171 Battalion at Tangasole, West Midnapore.

(3.) According to the petitioner, on 7/11/2007 a movement order was issued. Although the petitioner in terms of the said movement order had proceeded from Tangasole Head Quarter to Burijore of Midnapore, unfortunately, on 8/11/2007 at around 8.12 hrs., in the morning when he called up his wife to ascertain her condition, he came to learn that his wife was seriously ill. According to the petitioner, he became confused and had to return to his home to see his wife. The petitioner claims that at the relevant point of time his wife was pregnant and that was the reason for his worry.