PATO HEMBRAM Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) In the present writ application, the petitioner, who was a constable in Central Industrial Security Force at Hindusthan Fertiliser Corporation Ltd., Durgapur Unit, has challenged his order of dismissal dated 21.7.92 passed in a disciplinary proceeding.

(2.) Admittedly, the petitioner while in service proceeded on outpass to his native place from 17.12.87/1500 hrs. to 19.12.87/1800 hrs. Admittedly, the petitioner could not return within the aforesaid time but reported for duty at 06.44 hours on 20.12.87 and was allowed to join his duties.

(3.) Thereafter, admittedly a disciplinary proceeding was initiated against the petitioner on the following two charges :