- (1.) The petitioner has approached this Court challenging the penalty order dated 24.4.1997 and the appellate order dated 15.7.1997.
(2.) The brief facts of the case are that, the petitioner was appointed as constable in the year, 1992. On 26.6.1996 he was granted casual leave for 15 days and he was required to report for duty on 17.07.1996. In the meantime, he felt ill and on 15.7.1996 he informed the authority about his illness and sought 15 days' extention of leave. He resumed his duties on 15.11.1996. A Charge Memo was served upon the petitioner. The Article of Charge reads as under: Article of Charge. "CISF No. 922334258 Constable Surender Singh of 'B' Coy, CISF Unit, BSL-Bokaro is charged with gross misconduct and negligence in that he failed to report for duty on 17.7.96 (FN) after expiry of 15 days C.L. granted to him w.e.f. 26.6.96 to 12.7.96 with permission to avail holidays and remained OSL. without any valid authority/permission from the competent authority w.e.f 17.7.96 to till date inspite of the fact that he was issued with three call up notices at his home address noted in his service book. Hence the charge."
(3.) An enquiry was conducted and charges levelled against the petitioner was found proved. The Disciplinary Authority passed the order of penalty on 24.4.1997 dismissing the petitioner from service and appeal preferred by the petitioner has been dismissed by order dated 15.7.1997 by the Appellate Authority. In these facts, the petitioner has approached this Court by filing the present writ petition.;