UNION OF INDIA Vs. C. T. SAJJAN SINGH

JUDGEMENT

(1.) The State respondents-appellants have preferred this intra court appeal against the judgment and order dtd. 2/3/2021 passed by Writ Court allowing S.B. Civil Writ Petition No.1206/2010- CT Sajjan Singh Vs. Union of India & Ors.

(2.) The petitioner-respondent was a Constable in the Central Reserve Police Force and was working as Black Commando on deputation with the National Security Guards (NSG). He absented himself from 27/4/2006 to 9/6/2006, 14/6/2006 to 25/6/2006, 14/7/2006 to 1/8/2006 and from 3/8/2006 to 16/11/2006 without prior information and sanction of any leave. He was chargesheeted and upon enquiry was ordered to be removed from service vide order dtd. 18/9/2007. The said order was confirmed in departmental appeal and the revision against the appellate order was also dismissed.

(3.) The petitioner-respondent thereafter invoked the writ jurisdiction of the High Court challenging the order of his removal, the appellate order and the revisional order.