R K TANDON Vs. SECY DEPTT OF POWER

JUDGEMENT

(1.) CHALLENGE is to the order dated September 06, 2011 passed by a learned Single Judge of this Court dismissing WP(C) No.4560/1995.

(2.) APPELLANT was appointed as an Engineer in NHPC Ltd. and earned promotions. At the relevant time i.e. in March 1990 he was holding the post of Manager (Electrical), to which post he was promoted on June 22, 1988.

(3.) TREATING, as if he had been sanctioned leave, for which the appellant was required to make a formal application and which application was not submitted, availing self leave, appellant joined Uri (date not known) and remained there till April 04, 1990, and abandoned the place, claiming that militants had set on fire the Circle Office of the Uri Hydro- electric Project and he had received threatening calls.