(1.) The case of the petitioner is that he joined the police force in 1995 and served the force with utmost dedication, honesty and zeal. The petitioner on 8th of July, 2000 proceeded from Udhampur to Jammu on sanctioned casual leave of three days. Petitioner, accordingly, had to join his duties on 11 th of July, 2000. But due to serious illness the petitioner was unable to join his duties.
(2.) It is contended that the petitioner suffered serious neurotic depression and as such he was put under medical treatment of Dr. S.K. Gupta, Sr. Medical Officer, Government Psych. Diseases Hospital, GMC, Jammu and the petitioner remained under treatment from 11.07.2000 to 8.12.2000. When he was declared fit by the said doctor to resume his duties, the petitioner on 9.12.2000 appear before the Senior Superintendent of Police, Udhampur i.e., respondent No. 5 and sought permission to join his duties but the respondent. No. 5 has refused to allow the petitioner to join, despite the fact that respondent No. 5 know about the illness of the petitioner. Petitioner made his best endeavor to explain about his illness but at that time petitioner was not having the medical certificate issued by the doctor under whom he was under treatment. The petitioner was granted only 48 hours to show cause and produce the documentary proof about his bona fide absence from duty. Therefore petitioner immediately went to his home to collect the medical certificate.
(3.) Accordingly, petitioner submitted the medical certificate issued by doctor S.K. Gupta, Sr. Medical Officer, Government Psych. Diseases Hospital, GMC, Jammu but the respondents have not accord consideration to the certificate. A copy of the certificate is enclosed as Annexure A to the writ petition.