Rohit Kumar Singh vs Union Of India & Ors.
2021 Latest Caselaw 2289 Del

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 8817/2021
                                 ROHIT KUMAR SINGH               ..... Petitioner
                                              Through            Mr. Abhay Kumar Bhargava,
                                                                 Advocate
                                                    versus

                                 UNION OF INDIA & ORS.           ..... Respondents
                                               Through           Ms Nidhi Raman,CGSC with
                                                                 Mr. Zubin Singh and Ms. Kavindra
                                                                 Gill, GP-UOI for R-1 to 3.

                          %                                       Date of Decision: 24rd August, 2021


                          CORAM:
                          HON'BLE MR. JUSTICE MANMOHAN
                          HON'BLE MR. JUSTICE NAVIN CHAWLA

                                                     JUDGMENT

1. The hearing has been conducted through video conferencing.

2. Present petition has been filed challenging the dismissal order dated 17th August 2020 passed by the Respondent No.3. Petitioner further seeks directions to the Respondents under Section 118 of BSF Act, 1968 to reinstate him in service and to grant him arrears as well as damage for mental agony. Petitioner also prays for directions to the Respondents to fully pay the allowances until the absence of petitioner is regularized.

3. Learned counsel for the Petitioner states that the order in appeal passed by the Inspector General (BSF) dated 22nd May, 2021 is erroneous as it makes the petitioner suffer for the non-response of the local police

Signature Not Verified

By:KRISHNA BHOJ Signing Date:26.08.2021 19:21:36 authority to serve the Apprehension Roll issued by the Respondents. He states that the petitioner could not rejoin his service between 06th October, 2019 and 09th June, 2020 as the Petitioner's wife and father were seriously unwell. He emphasises that the Petitioner's father passed away on 29th September, 2020.

4. Learned counsel for the Petitioner further states that proper procedure had not been followed in the present case inasmuch as Petitioner had not been given any document under Rule 45 of the BSF Rules.

5. Per contra, Ms. Nidhi Raman, learned counsel for respondents states that proper procedure had been followed in the present case and all documents had been placed on record and Court of Inquiry, ROE and SSFC had been conducted.

6. During the hearing, we had asked learned counsel for the Petitioner to show any document which would prove that the Petitioner's father or wife was admitted in a hospital during the period he was unauthorisedly absent. However, no document has been shown to us which would prove that the Petitioner's father and/or wife were admitted in a hospital between 06th October, 2019 and 09th June, 2020. In fact, the contemporaneous letter dated 11th March, 2020 written by the petitioner to his Commandant states that he was disturbed due to his domestic problem as he did not own a house and had taken loan of Rs. 6 lakhs from the bank which had to be repaid within three months. In the said letter there is no mention of father's or wife's illness. Consequently, this Court does not find any reason to interfere with the finding of the authorities below that the Petitioner had without sufficient cause overstayed his leave between 06th October, 2019 and 09th June, 2020 i.e. 247 days.

Signature Not Verified

By:KRISHNA BHOJ Signing Date:26.08.2021 19:21:36

7. The Petitioner, who was a member of Central Armed Police Forces (CAPF), was obliged in law to report back on time. The Respondent-BSF was under no obligation in law to keep on issuing notices through local police to invite the Petitioner to rejoin his service! Consequently, this Court is of the view that the Petitioner has violated his solemn duty and responsibility to report back on time.

8. Moreover, a perusal of the paper book reveals that the Petitioner had previously also overstayed his leave for 134 days and had been awarded punishment of 28 days Rigorous Imprisonment in Force Custody for offences under Section 19(b) of the BSF Act.

9. It is thus clear that the petitioner is in the habit of overstaying his leave. Accordingly, the present writ petition being bereft of merit is dismissed.

10. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.

MANMOHAN, J

NAVIN CHAWLA, J AUGUST 24, 2021 rn

Signature Not Verified

By:KRISHNA BHOJ Signing Date:26.08.2021 19:21:36