LEISHANGTHEM (ONGBI) RASHINI DEVI Vs. UNION OF INDIA REPRESENTED BY SECRETARY

JUDGEMENT

(1.) HEARD Mr. M.Devananda, learned counsel appearing for the petitioner and also Mr. Amarjit Naorem, learned CGSC appearing for the respondents.

(2.) THE present petition has been filed by the wife of one late L. Jadumani Singh, who was removed from service while serving as a constable in the Central Reserve Police Force (CRPF), as per the impugned final order dated 14.12.2005 after holding a departmental enquiry against him on the charge of absence from sentry duty and other connected charges.

(3.) /2005 -EC -II dated 3.8.2005. The charges framed against the husband of the petitioner may be reproduced as follows: -