LAWS(GAU)-2004-11-4

RANU SINHA Vs. UNION OF INDIA

Decided On November 16, 2004
RANU SINHA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By this writ application the petitioner has made a challenge to the Order dated 20.10.87 by which the resignation tendered by the petitioner was accepted w.e.f. 31.10.87. The petitioner has also made a challenge to the communication dated 27.09.87 by which he was ordered to send back his wife to home from the working place.

(2.) The petitioner joined his service as constable on 14.11.74. In 1977, while on duty he met with an accident and received injury on his waist. In absence of Army hospital, the petitioner got his treatment from a Civil Doctor but could not recover from his injury up to the mark.

(3.) On 20.12.86 the Medical Officer of the Unit Hospital of 33 Bn., CRPF referred the petitioner to Bone and Joint Hospital, Kashmir. Certain examination were carried out and a suggestion was made for operation of bone L4 and L5. Accordingly the petitioner was sent to Base Hospital No. 1 Jarda Kala, New Delhi. For the purpose of such operation the petitioner wanted to have his family member present but the Hospital authority turned down the request so made by the petitioner.