BANKEY BIHARI EDUCATIONAL SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) Charges levied, as per the charge memorandum dated September 16, 2009 against the petitioner read as under:-

(2.) In spite of being served with the charge-sheet the petitioner never appeared and suffered an ex-parte report being submitted against him.

(3.) We need not discuss the report holding that the charges were proved for the reason learned counsel for the petitioner concedes that the evidence, which was nothing else other than the leave account of the petitioner would evidence that between July 08, 2005 till January 25, 2010 the petitioner was absent for 1456 days as under:- <FRM>JUDGEMENT_2351_ILRDLH23_2013_1.html</FRM>