JUDGEMENT
Sudhir Ranjan Roy, J. -
(1.) The petitioner sometime on 15th of October, 1970 joined the services of the Export Inspection Council of India as a Junior Technical Officer in the Export Inspection Agency (Jute Scheme) and in course of time became an Assistant Director in the said Export Inspection Agency.
(2.) While working as Assistant Director as aforesaid, the petitioner applied for leave on 1st of March, 1982 and leave was granted to him for four days commencing from 8th of March, 1982 to 12th of March, 1982 and he was due to resume his duties on the 15th of March, 1982.
(3.) The petitioner proceeded for Jasidih in the district of Santhal Parganas in the State of Bihar on 7th of March, 1982 being accompanied by his daughter, aged about 15 years with a view to join his parents who are permanent residents of Jasidih. Before the petitioner's arrival at Jasidih his parent had already accommodated a lady by the name of Smt. Srinanda Ghosh at their residence at Jasidih as a guest. The said lady being a private tutress of the petitioner's daughter, was known to the petitioner and as a matter of fact, she had become almost a family friend of theirs.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.