N. PULEI KONYAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner is before this Court, being aggrieved with the dismissal order dtd. 27/10/2021, whereby he has been dismissed on the ground of desertion from service under Sec. 11(2) of the Assam Rifles Act, 2006.

(3.) Ms. S. Rahman, learned counsel for the petitioner submits that the petitioner had entered service in the year 2005, and the reason for his long absence was due to reasons beyond his control, as he was very ill and though, he had verbally contacted the authorities, he was not afforded any relief. She prays that as the petitioner is a family man with family support, the respondents are liable to be directed to consider his case sympathetically, so that he be taken back in service.