KHAMMAN SINGH BHATRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Ignoring the defaults pointed out by the Registry in the instant case, the matter was heard finally at admission stage itself with the consent of learned Counsels for the parties.

(2.) The present Writ Petition has been filed by Petitioner assailing the Order dtd. 3/2/2017 whereby the services of Petitioner have been terminated on account of his misconduct for remaining unauthorizedly absent from duty for a considerable long period.

(3.) The present Writ Petition has been filed on 7/10/2021, that is after a period of more than three and half years from the date of termination.