STATE OF JHARKHAND Vs. RANJAN KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been preferred by the appellants assailing the final judgment and order dtd. 25/8/2022 passed by the High Court of Jharkhand at Ranchi[ Hereinafter referred to as "the High Court"] in L.P.A. No. 74 of 2016, whereby the Division Bench allowed the appeal preferred by Respondent No. 1 and set aside the judgment and order dtd. 30/10/2015 passed by the Learned Single Judge in W.P. (S) No. 1128 of 2012 and consequentially, quashed the order dtd. 20/8/2010 passed by the disciplinary authority dismissing Respondent No. 1 from service, the order dtd. 21/5/2011 passed by the Appellate Authority affirming the same, and the order dtd. 6/2/2012 passed by the revisional authority rejecting the memorial petition.

(3.) The case of the appellants, as projected in the present appeal is that Respondent No. 1 - Ranjan Kumar, son of Kamta Singh, was appointed as Constable in the Jharkhand Police on 18/5/2005. While serving at Dhurki Police Station as Reserve Guard, he was granted compensatory leave for two days from the afternoon of 20/12/2007 till 23/12/2007. However, he failed to rejoin duty on 23/12/2007 and remained unauthorisedly absent thereafter.