RANJIT KUMAR JHA Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ petition has been filed for the following reliefs:

(3.) The short facts of the case according to the petitioner are that on 09.11.2004 he was posted on deputation with 21 B attalion, CRPF, Sri Nagar after transfer from Mokama Ghat, where he was working as constable at the time of award of punishment in the year 2010. Earlier in 2007, he had proceeded on leave with permission of the authorities and had sought extension of leave by letter dated 19.09.2007 from his village home for one month on the ground of high flood in the area in which his entire family was stuck. The petitioner had about 180 days unutilized leave available in his leave account at the time. However in absence of any information from the authorities regarding extension of leave, the petitioner joined his duty and filed several representations between 31.10.2007 and 12.12.2007 before the Commandant, 21 Battalion, CRPF, Sri Nagar (respondent no. 7) requesting for 30 days leave in order to settle his family and get his wife treated for illness to which however there was no response. The petitioner therefore met the Assistant Commandant, Sri Nagar (respondent no. 8) but was ill-treated and humiliated by him.