SOHAN LAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks quashing of order No. D.II-1/89-33-EC-II dated nil August, 1991, whereby the petitioner has been dismissed from service.

(2.) Briefly stating the material facts are as under: -

(3.) Petitioner was appointed as a Constable in CRPF and was serving in 33 Bn. During the course of his employment, he developed some disc problem and was referred to Group Centre-I, CRPF Ajmer Hospital, for treatment on 20/12/1988 by the Unit Medical Officer. After the checkup in Group Centre-I, he had underwent treatment from 4/1/1989 to 4/2/1989 and, thereafter, was advised for seven days home rest by the Medical Officer of Group Centre-I, CRPF Ajmer with permission to avail home rest w.e.f. 5/2/1989 to 11/2/1989. The petitioner then returned home to avail the prescribed rest.