JAIPAL Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated 20.05.2011 in OA No.1521/2010, whereby the Tribunal dismissed the said OA. The petitioner had challenged his dismissal from service.

(2.) THE allegations against the petitioner are that he absented himself from work for a period of 515 days at a stretch without informing the authorities and without applying for leave. The findings were given by the Inquiry Officer on 18.11.2008. The disciplinary authority's order is dated 10.06.2009 and the appellate authority's order is dated 04.12.2009. The findings have been confirmed against him. The only pleas taken by the petitioner before the Tribunal were that his defence had not been considered and that the genuineness of the medical papers was not doubted yet the order of the dismissal was passed against him. The Tribunal negated both the pleas.

(3.) WE see no reason to interfere with the Tribunal's order. This writ petition along with the accompanying stay application is dismissed.