NARESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER Naresh Kumar was working as constable in 148 Bn. CRPF. In September, 2004 he proceeded on 12 days casual leave. He remained on osl leave without permission from the competent authority. Despite directions by the higher authorities he did not report for duty as such an enquiry was initiated against him and on completion thereof he was dismissed from service.

(2.) THROUGH the medium of the present petition the petitioner has challenged the order of his dismissal made vide No. VIII-7/05-EC-II-148 dated 24. 9. 2005. He has prayed for reinstatement in service with all consequential benefits.

(3.) RESPONDENTS have in reply to the present petition stated that the petitioner was granted sufficient opportunity to make himself present before the Enquiry Officer and produce the documents in his support but the petitioner failed to do so despite the best efforts made vide EO's letter dated 11. 4. 2005, 23. 4. 2005,10. 5. 2005 and 11. 7. 2005. It was in view of the fact that the petitioner did not cooperate with the enquiry that the same was proceeded in exparte and the penalty of dismissal was imposed on him as he was found on unauthorised absence from duty. Heard.