SHIPRA CHATTERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed challenging the judgment and order dated 3rd February, 2015 passed by the Central Administrative Tribunal, Calcutta Bench in O.A. 350/01529/2014 whereby the said learned Tribunal dismissed the Original Application on merits.

(2.) The petitioner herein is the wife of an employee of Steel Authority of India Limited. It appears from the records that on 20th November, 2006, said employee left his residence and did not return. The petitioner herein namely, the wife of the employee concerned claims that the said employee has been missing since then. A missing diary was also lodged in this regard with the Officer-in-chare, Durgapur Police Station on 25th November, 2006.

(3.) It also appears from the records that the authorities concerned initiated disciplinary proceedings against the employee concerned namely, the husband of the petitioner herein on account of unauthorised absence ignoring the fact that the petitioner herein already claimed that the said employee has been missing w.e.f. 20th November, 2006 and a missing diary was also lodged with the Officer-in-charge, Durgapur Police Station on 25th November, 2006.