K ANNAMALAI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner was recruited as Grade II Police Constable in the year 1977. He was promoted as Grade I Police Constable in the year 1994. He was further promoted as Head Constable in the year 1999.

(2.) WHILE so, he was on Medical Leave from 27.07.1999 to 15.08.1999 and the same was sanctioned. According to the petitioner, he applied for extension of leave from 16.08.1999 for twenty five (25 days). But the first respondent proceeded that the petitioner was unauthorisedly absent from 16.08.1999. Hence, the first respondent issued an order dated 13.09.1999 declaring the petitioner as deserter from 16.08.1999 as he remained unauthorisedly absent for twenty one (21 days) from 16.08.1999 to 06.09.1999. In the said order dated 13.09.1999, the petitioner was directed to appear before the first respondent within two months with relevant documents to explain his absence, otherwise further action would be taken.

(3.) THE petitioner filed O.A.No.1730 of 2001 (W.P.No,2347 of 2007) to quash the aforesaid orders of the first and second respondents.