(1.) Heard learned counsel for the petitioner and Sri V.C. Dixit, learned counsel appearing for the respondents.
(2.) The petitioner was working as a driver with the respondent-corporation and on 23.11.2007 it was reported that the petitioner was absenting from duties since 29.10.2007. Petitioner was served charge-sheet on 05.07.2007 containing four charges which briefly is (i) that the petitioner without information was absent since 29.10.2007 which has adversely affected the corporation and on resuming duties on 26.11.2007 plea of wife's illness was taken which is against the rules. (ii) Without information the petitioner absented from 01.01.2008 to 05.02.2008 and on resuming duty on 06.02.2008 plea of wife's illness was taken. (iii) petitioner was absent from 11.03.2008 to 11.04.2008 and on resuming duty on 12.04.2008 petitioner had taken plea of his mother's illness. (iv) Petitioner absented without prior information from 11.03.2008 to 11.04.2008 and on resuming duty on 12.04.2008 plea of mother's illness was taken and after performing five days duty from date 18.04.2008 the petitioner was continuously absenting himself without permission and without application of leave. The month of april being peak season the Corporation has suffered loss of approximately 250 km. per day and apart from the above charges, it was stated that the petitioner's attendance was never satisfactory as is reflected from the service record. The petitioner since appointment has absented without information for the following periods:-
(3.) 05.08.2003 to 09.08.2003, 13-14.08.2003, 16-17.10.2003, 19-20.10.2003, 27-28.10.2003, 03.11.2003 to 05.11.2003, 08.11.2003 to 10.11.2003, 29.09.2003 to 03.10.2003, 16-17.08.2003, 20.08.2003 to 22.08.2003, 16.12.2003 to 19.12.2003, 30-31.12.2003, 16.01.2004 to 18.01.2004 and similarly in the year 2004, 2005, 2006, 2007 and 2008.