MANOJ KUMAR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Petitioner admittedly on proper selection was enrolled in the Army on 20.10.2001 and had completed one year as trained soldier. He had availed 14 days Casual Leave w.e.f 26.10.2002 to 08.11.2002 but over stayed on the ground that he had fallen sick while at home, as such remained absent from the Unit.

(2.) A query has been forwarded vide Telegram dated 27.11.2002 addressed to the sarpanch with a request to contact and ask the petitioner to rejoin for duty.

(3.) The Sarpanch on 21.12.2002 had reported that the petitioner stands informed to join immediately. He had mentioned that the petitioner had fallen sick as such was under treatment in Doda Hospital.