PRABHAKAR GOSWAMI EX CONSTABLE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE challenge made in this writ petition is the order by which the petitioner has been removed from service pursuant to a departmental enquiry.

(2.) THE petitioner while was serving as constable (G. D.) under the respondents was issued with the memo of charge sheet dated 08. 10. 03 proposing to hold an enquiry under Rule 27 of the CRPF Rules, 1955. While furnishing the charge sheet, he was directed to submit his representation within 15 days from the date of receipt of the same. The charge against the petitioner was for unauthorized absence from duty by way of overstaying leave earlier granted. The period of such unauthorized absence was from 13. 11. 02 to 25. 05. 03 (total 195 days ). The charge reads as follows :

(3.) ALONG with the article of charge, the petitioner was also furnished with the statement of imputation of misconduct or misbehaviour in support of article of the charge. Further he was also furnished with the lists of documents and witnesses.