SHYAM JI CHAUBEY Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dated 20.3.2001 terminating his services and the order dated 30.7.2001 dismissing his departmental appeal and the order dated 24.10.2001 dismissing his revision petition.

(2.) The facts of the case, in brief, are that while the petitioner, a constable in the 20th Battalian P.A.C. Azamgarh, was posted in District Ballia he applied for three days casual leave on 24.5.2000. He proceeded for leave on 25.5.2000 and was supposed to return back to his duties on 27.5.2000. However, even after passing of three days the petitioner did not report back for duty nor submitted any explanation for remaining absent from duty. Accordingly a charge sheet was issued on 3.1.2001 wherein it was alleged that the petitioner had applied for three days casual leave on 24.5.2000 with effect from 25.5.2000 and he was supposed to return back for duty on 27.5.2000 but he did not report back after expiry of the said period. Accordingly, an enquiry was held in which the petitioner was found to be unauthorizedly absent from duty and the charges having been proved, the petitioner was removed from the service by the impugned order dated 20.3.2001.

(3.) I have heard the learned counsel for the parties.