RAKESH KUMAR Vs. UOI

JUDGEMENT

(1.) This writ petition has been filed against the judgment passed by the learned Single Judge dated 25.10.2005. Heard learned counsel appearing for the appellant and also perused the record.

(2.) It appears that the appellant had worked as Asstt. Professor(ENT) on ad-hoc basis in All India Institute of Medical Sciences (in short `AIIMS) from 07.10.1996 to 09.08.2000. Thereafter he left the service of the institute without information and formal approval of the competent authority. He sent a letter dated 24.8.2004 to the institute that he had secured a job abroad, and therefore he is resigning from the job of the institute. He did not have the permission of AIIMS to go abroad. On receipt of an absentee report from the department his service was terminated with effect from 9.8.2000.

(3.) It appears that he worked in Oman for more than one year and thereafter he came back to India and applied against an advertisement for the post of Asstt. Professor, AIIMS in the Department of ENT. He was considered and appointed as Asstt. Professor (ENT) on 04.06.2003.