V. SARAVANAN Vs. DISTRICT MANAGER

JUDGEMENT

(1.) This Writ Petition has been filed challenging the order passed by the 2nd respondent dated 21.08.2018, confirming the order passed by the 1st respondent dated 28.05.2018, terminating the services of the petitioner.

(2.) The case of the petitioner is that he was working as a Salesmen in the TASMAC Shop and he absented himself from duty for the period from 06.02.2013 to 30.05.2015 for nearly two years and three months. This was treated to be an unauthorised absence and a Charge Memo came to be issued against the petitioner. Subsequently, the petitioner gave an explanation and he justified his absence on medical grounds. An Enquiry Officer was also appointed and an enquiry report was also submitted, wherein, it was found that the petitioner had unauthorisedly absented himself contrary to the service rules.

(3.) On receipt of the enquiry report and further explanation from the petitioner, the 1st respondent proceeded to pass an order terminating the services of the petitioner, on 28.05.2018. The petitioner filed an appeal before the 2nd respondent and the appeal was also dismissed by the 2nd respondent by an order dated 21.08.2018. Questioning the same, the present Writ Petition has been filed before this Court.