NILIMA TIRKEY Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner has suffered punishment of withholding of increments for six months equivalent to one black mark and withholding of salary for the period of absence from 20.03.2008 to 26.03.2008 and again from 03.04.2008 to 07.04.2008 imposed by the Commandant, Jharkhand Armed Police Force-10 (Female Battalion) vide impugned order dated 04.09.2008 bearing Memo No. 2460 (Annexure-3). The Appellate Authority-cum-Deputy Inspector General of Police, Jharkhand Armed Police, Ranchi has also rejected the appeal preferred by the petitioner by the impugned order dated 04.07.2009 bearing Memo No. 1498 (Annexure-5).

(3.) Charge against the petitioner who was working as an Assistant Sub Inspector of Police in the said battalion is that she absconded from duty despite direction to report at 'D' Company Camp, Bokaro on 20.03.2008 and reported only after six days on 26.03.2008. Again between 03.04.2008 to 07.04.2008, she absconded without any information. Because of her unauthorized absence, law and order duty also suffered and leads to adverse effect upon the discipline in the Force.