RAJESH M JANI Vs. REGISTRAR METROPOLITIAN MAGISTRATE COURT

JUDGEMENT

(1.) The appellant-original petitioner has assailed the judgment and order dated 21.2.2000 recorded in Special Civil Application No.10306 of 1999 by the learned Single Judge and also the order dated 3.7.2000 passed in Misc.Civil Application No.974 of 2000 in Special Civil Application No.10306/99 passed by the learned Single Judge, whereby, an application for review of the order dated 21.2.2000 came to be dismissed, by invoking aids of the provisions of clause 15 of the Letters Patent Act, 1865.

(2.) A skeleton projection of facts giving rise to filing a writ petition and failing therein, to the Letters Patent Appeal on hand, may be articulated shortly at this stage.

(3.) The appellant-original petitioner, who was working as Assistant in the Metropolitan Magistrate Court, Ahmedabad, remained absent from duty without leave or intimation on various occasions. Show cause notices were served on account of his persistent absence from duty. The explanation offered by the petitioner for his absence from the duty were not found favour with the High Court on its administrative side. Therefore, the services of the original petitioner on the post of an Assistant, came to be terminated by an order of Chief Metropolitan Magistrate, Ahmedabad, dated 8.10.1998 w.e.f. 7.9.1998, before office hours.