- (1.) Heard Shri A.K.Pandey on behalf of the petitioner.
(2.) Petitioner before this Court was employed as Constable in Railway Protection Force, Eastern Railway and was posted at Mughal Sarai. The petitioner was served with a charge-sheet on 11.09.1993 alleging disobedience of the lawful orders of his officers. The petitioner was placed under suspension pending enquiry on the same date with a direction that he shall report for signing of the attendance in the office of Deputy Superintendent Camp Office.
(3.) According to the petitioner he continued to record his attendance up to 24.09.1993. Thereafter because of mental ailment suffered by him, he left the place where he was required to remain present. Petitioner claims that he was under medical treatment of a psychiatrist till 22.03.1995. When he regained his mental balance, he resumed his duties with Railway Police Force on the said date.;