SUPERINTENDENT OF STAMPS Vs. GANPAT R TAPODHAN

JUDGEMENT

(1.) The State Government has challenged the judgment of the learned Single Judge dated 15.10.2012 passed in Special Civil Application No.13758 of 2012. Brief facts are as under:

(2.) The respondent was discharging his duties as Peon in the office of Superintendent of Stamps. On the allegation that he remained unauthorizedly absent for the period between 25.4.2006 and 11.10.2006, a chargesheet came to be issued against him on 2 nd April 2007. In the chargesheet, it was further alleged that despite reminders, he did not report for the place of transfer and instead, he applied on 30th August 2006 requesting for being re -transferred or to accept his voluntary retirement. He was informed that if he wanted to proceed on voluntary retirement, he should make proper application which he never made. It was further alleged that during the period between between 2001 and 2004, he had enjoyed a total 241 days leave. He was thus habituated to taking frequent leave.

(3.) Upon completion of the inquiry, the Disciplinary Authority imposed punishment of dismissal from service by an order dated 20th August 2008.