VINOD KUMAR SHAHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Admit the petition.

(2.) At the time of final hearing, this matter has become easier for the Court to deal with the matter. The petitioner, when he was alive, filed this writ petition to challenge the order of dismissal, which was passed on account of the unauthorized absence for a long time.

(3.) On 08.06.2012, this Court after hearing the learned counsel for the parties, though at the interlocutory stage found as follows:--