STATE BANK OF INDIA Vs. RAM SINGH

JUDGEMENT

(1.) The present appeal is directed against an order dtd. 22/1/2010 passed by the High Court of Punjab and Haryana at Chandigarh, whereby the Regular Second Appeal filed by the appellant was dismissed.

(2.) The respondent joined the services of the appellant - Bank as Messenger on 10/11/1987. He completed the period of probation and was conferred the status of a regular employee. The respondent was intermittently absent from duty for a long period from 4/12/1990 to the year 1996. On 28/12/1997, the appellant granted leave for 682 days and also inflicting minor punishment of censure with no annual grade increment for the period of leave.

(3.) The respondent again absented from duty from 1/8/1999. A notice was served by the appellant to the respondent at his recorded address on 21/9/1999, directing to resume his duties within three days. His explanation for unauthorised absence was also sought.