- (1.) Heard.
(2.) Brief facts of the case in a narrow compass is that the petitioner was recruited on the post of Constable in CRPF on th September, 1985 and was given posting at Amethi, District Sultanpur. He proceeded on 60 days annual leave from 27.11.1990 to 25.1.1991 to his village Sukhi Bajhgarh in the district of Sultanpur. Petitioner fell ill and on account of diagnosis of jaundice, he moved an application for extension of his annual leave for a period of 30 days. As the condition of the petitioner did not improve, the petitioner again sent an application alongwith medical certificate and requested for extension of leave. In the meanwhile, the petitioner was declared as deserter and a warrant of arrest was issued against him. The Station Officer, who came to his house, found the petitioner in serious ailment. As the petitioner's condition did not improve, he was referred to District Hospital, Sultanpur, where he was advised a rest for a further period of three months. By the grace of God, the petitioner's condition improved and he reported for duty on 20.11.1991 at his Unit but to utter surprise and shock, he was arrested and put under custody. Thereafter a departmental enquiry was initiated against him. By the impugned order dated 26.5.1992, the petitioner was dismissed from service. Against the order of dismissal, the petitioner preferred an appeal to the D.I.G. Central Reserve Police Force Headquarter, New Delhi. Ultimately, the appeal of the petitioner was rejected on 12.4.1993.
(3.) Being dissatisfied with the order of rejection of appeal, the petitioner filed a revision before Inspector General of Police but it also met with the same fate as it was rejected on 15.10.1993. Petitioner in the sanguine hope that he will get justice somewhere did not stop at this juncture, and filed a mercy petition before the Director General, CRPF, who too rejected the same vide order dated 4.7.1997 without going into the merits of the case.;