ASHOK KUMAR NATHTHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties. Perused the record.

(2.) In this petition, the petitioner has challenged the order dtd. 25/2/2020 of the Gujarat Civil Services Tribunal at Gandhinagar.

(3.) The petitioner was working as an Assistant Composer. He joined the services on 13/9/1981. A show cause notice was issued on 1/9/2001 asking the petitioner to show cause as to why the petitioner is remaining continuously absent. The petitioner did not respond to the notice. Therefore, on 6/9/2005, a show cause notice was issued to the petitioner asking to show cause as to why the petitioner was remaining unauthorizedly absent from 1/9/2001. Ultimately, the department issued a charge-sheet to the petitioner indicating that the petitioner had remained unauthorizedly absent for 1537 days and despite repeated notices, he had remained absent and not reported for duty. The other charge was that he had gone abroad without obtaining NOC.