- (1.) In the aforesaid writ application, the petitioner has inter alia prayed for quashing/setting aside the order dated 05.01.2007 passed from the office of the ADDL, DIGP CTC (T & IT) CRPF, Dhurwa, Ranchi whereby the petitioner has been removed from service w.e.f. 05.01.2007 vide Annexure 3 to the writ application and for quashing/setting aside the office order dated 16.3.2007 passed by Director General, CRPF, CGO Complex, Lodhi Road, New Delhi relating to rejection of the appeal and for direction upon the respondents to allow the petitioner to discharge his duty on the post from which he has been removed forthwith.
(2.) The factual exposition, as delineated and described in the writ application, is that the petitioner was appointed on the post of Constable (Driver) on 15.2.1992 C.R.P.F., Ajmer. Thereafter, the petitioner was transferred to several places. In the month of September, 2004, when he was posted at C.R.P.F. Camp, Tiril, Ranchi, on 16.5.2006, a memorandum of charge was issued from the office of ADDL, DIGP, SIGNAL GROUP CENTRE, CRPF, Ranchi vide Annexure 1 to the writ application and on 16.5.2006 a letter was issued by Principal, Central Training University, C.T.C. (T & IT) C.R.P.F, Ranchi declaring him absconder with direction to join his duty otherwise appropriate action be taken against him vide Annexure 2 to the writ application.
(3.) After receiving information about declaring him as absconder, he rushed to the camp to join his duty on 30.5.2006 but he was not allowed to enter the camp due to which he could not enter the camp. Again on 13.6.2006 he came to join his service but he was not allowed to enter. Again he returned on 15.7.2006 to join his service, but this time also he was not allowed to enter the camp to join his duty. A departmental enquiry was held on 5.1.2007 vide memo No. P.VIII. 4/06 EC II passed from the office of the ADDL. DIGP, CTC (T & IT ) CRPF, Dhurwa, Ranchi. Thereafter, the petitioner was removed from services from 5.1.2007 vide Annexure 3 to the writ application.;