SONU KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice. Counsel for the respondents accepts notice. We have heard learned counsels for the parties, perused the record, and we proceed to dispose of the petition at this stage itself.

(2.) The petitioner has filed the present Writ Petition with the prayer to issue a writ of mandamus, or any other appropriate writ or direction to set aside order dated 22.10.2018 passed by respondent No. 2, and to issue a writ of mandamus or any other appropriate writ or direction to set aside order dated 13.06.2018 passed by the respondent No. 3.

(3.) The relevant facts of the case are that the petitioner-who was a Constable of 0-8 Bn. SSB was granted 30 days earned leave from 14 October 2017 to 12 November 2017, and two days additional leave on 13th and 14th November 2017 by Army Sector HQ Malkangiri, but he did not report at the place of his duty after expiry of the leave period. Thereafter the petitioner remained absent from his duty from 15 November, 2017 to 13 June 2018 (211 days).