ROHIT KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has called in question the impugned order dated 21-8-2007 (Annexure P/1) whereby the Superintendent of Police, Sarguja, has discharged him from the service as Constable.

(2.) On account of death of his father the petitioner was granted compassionate appointment to serve as Bal Aarakshak. When he attained the age of majority, the petitioner was appointed as Constable vide order dated 19-3-2007 (Annexure P/2). The appointment was initially for a probation period of two years. However, during continuance of the said probation period the petitioner remained absent from duties w.e.f. 14-11-2002 to 7-1-2003, 1-9-2003 to 22-10-2003, 5-1-2004 to 30-1-2004, 8-3-2004 to 1-4-2004 and thereafter, from 25-4-2007 to 7-7-2007.

(3.) As a result of his continued and regular absence, the petitioner was served notices {Annexure R/1 (Colly.)} to join service and thereafter, he was warned by Annexures R/2 & R/3 that if he failed to attend the duties within 3 days proper proceeding shall be drawn against him. When the petitioner failed to respond to the notices, his service has been discharged by order dated 21-8-2007.