RANA PRATAP Vs. STATE OF U P

JUDGEMENT

(1.) In this writ petition order dated 26.12.1995 (Annexure 9) has been challenged, whereby the petitioner has been removed from Service.

(2.) Heard Sri S. K. Mishra, learned Counsel for the petitioner as well as Sri M.C. Chaturvedi, Additional Chief Standing Counsel and Sri S.S. Sharma, learned Standing Counsel for the State and respondents.

(3.) It appears that the petitioner was appointed as Peon in 56 Bn., N.C.C., Jhansi on 23.2.1967 and was regularised on 28.10.1983. However, for unauthorised absence from duty and for disobeying lawful orders of Commanding Officer and absenting himself frequently without leave for over two years and eleven months and for creating activities as security risk and for undesirable activities the petitioner was charge-sheeted and after obtaining reply and Enquiry Report the petitioner was removed from services on 26.12.1995. Against this order the petitioner has preferred Writ Petition No. 7864 of 1996.