K. RAJAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal calls in question the correctness of the judgment of the Division Bench of the High Court for the State of Telangana at Hyderabad dtd. 12/2/2024 in Writ Petition No.40486 of 2022. By the said judgment, the High Court dismissed the Writ Petition of the appellant and confirmed the order of his dismissal from service.

(3.) The appellant was recruited as an attender in the Court of Additional Senior Civil Judge, Karimnagar on 9/11/1998. According to the appellant, since he was indisposed with high fever, vomiting and motion from 3/8/2017 to 7/8/2017, he telephonically informed about his absence to the Office Superintendent.