ROBIN CHANDRA BHUYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Borah, learned counsel for the petitioner. Also heard Ms. B. Sarma, learned CGC representing the respondent/Union of India.

(2.) The present application, filed under Article 226 of the Constitution of India, assails an order dtd. 31/12/2004, by which the petitioner was removed from service.

(3.) The fact in a nutshell is that while the petitioner was employed as a constable driver under the CRPF was on earned leave for a period of 60 days w.e.f. 20/11/1995 to 18/1/1996. As he had not resumed his duty thereafter, a charge-sheet dtd. 6/4/1996 was issued to the petitioner proposing an enquiry in respect of two charges.