AMIT KATYAL Vs. GAIL INDIA LTD.

JUDGEMENT

(1.) THIS is a writ petition filed to assail the order passed by respondent no.1 dated 30.05.2006 whereby, the petitioner 's removal from service has been directed. The principal order, which is the order dated 30.05.2006, has been passed by the disciplinary authority. The subsequent order dated

(2.) 01.2007, passed by the appellate authority, though not specifically referred to in the prayer clause of the appeal filed, is also challenged; albeit implicitly, as the order passed by the reviewing authority dated 13.08.2007 is under challenge. The petitioner though, has lost all throughout. 2. The challenge to the order of removal from service has been made in the background of the following broad facts : -

(3.) ON 02.02.2005, the petitioner, however, reported for duty. Within three days of having reported for duty, on 05.02.2005, he applied for earned leave from 07.02.2005 till 08.03.2005 on the ostensible ground that he had to visit his doctor. The petitioner 's leave was declined, once again.