G.N. TRIPATHI Vs. CHAIRMAN

JUDGEMENT

(1.) Petitioner, by way of this petition under Article 226 and/or 227 of the Constitution of India has challenged the order dated 2.7.2005, 21.10.2005 and 26.4.2006 issued by the respondents vide which his services has been terminated.

(2.) While posted as Deputy Regional Manager, Mehsana Region, Shri G.N.Tripathi reported to Mehsana Region on 22.5.2003. On resumption of duty from leave, he was relieved by Assistant General Manager, Mehsana Region with an instruction to report to Bhuj (Main) branch. Instead of reporting to Bhuj Main Branch, he submitted a letter dated 22.5.2003 to the Assistant General Manager, Mehsana Region, inter-alia, requesting him to sanction sick leave from 20.5.2003 to 3.6.2003 along with a medical certificate on 20.5.2003 and 21.5.2003. As he neither reported to Bhuj Branch nor submitted any communication, the Dy. General Manager, North Gujarat Zone, Ahmedabad, called for his explanation vide Registered A.D. letter dated 3.6.2003, for the following acts:-

(3.) On 21.6.2003, he submitted a letter dated 20.6.2003, addressed to the Deputy General Manager, North Gujarat Zone, through Bhuj Main Branch requesting:-