B. RAMESH Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) This writ petition is directed against the order of the Karnataka Administrative Tribunal dated 21-1-1998 by which the order of dismissal of the petitioner has been held to be good because of his misconduct in remaining unauthorisedly absent on 23 occasions.

(2.) The petitioner was working as a constable in the City Armed Reserve Police. The charge showing the details of his unauthorised absence has been placed at Annexures- A and B. The charge shows that though on various occasions, his unauthorised absence, after receiving his applications by way of explanation, were directed to be treated either as Earned Leave/Casual Leave/Leave without allowance, but no such orders were passed in relation to the last three leave periods, i.e. from 2-3-1991 to 13-3-1991 (12 days, 17-3-1991 to 23-3- 1991 (9 days) and 17-4-1991 till the date of initiation of proceedings keeping in view the habitual misconduct of remaining absent without leave and that too, for no good reason.

(3.) The disciplinary authority was con- strained to dismiss the petitioner from service after framing the charge and giving due opportunity to him for defending himself. The departmental appeal preferred by the petitioner also failed. By the impugned order, the Karnataka Administrative Tribunal also did not find any good ground to interfere.