P MUTHU Vs. SECRETARY TO GOVERNMENT, HOME DEPARTMENT

JUDGEMENT

(1.) The order of desertion dated 20.08.2018 is under challenge in the present writ petition.

(2.) The writ petitioner is holding the Post of Inspector of Police.

(3.) The facts in nutshell required to be considered in the present writ petition is that the writ petitioner in his capacity as an Inspector of Police, TSP VII Battalion, remained absent for duty from 14.07.2018, without any informations/Prior permission or leave. As the period of absence of 21 days has completed on 03.08.2018 as per PSO 95(i), the writ petitioner was treated as a deserter from the force with effect from 14.07.2018.