GULAM SHAMEEMUDDIN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This is a case of desertion. The deserter is a Constable working in Andhra Pradesh Police. Long unauthorized absence leading to disciplinary action resulted in dismissal of the deserter from service. Being aggrieved, the deserter approached the State Administrative Tribunal. The Tribunal confirmed the orders of dismissal. The legality of the said order is now questioned. The deserter is hereinafter referred to as the petitioner.

(2.) The appointment of petitioner as Police Constable in June, 1979 and his subsequent training, posting, regularization, probation.

(3.) Admittedly, he was absent from duty during 10.6.1987 to 22.1.1989 and it is continuous without applying or sanction of any kind of leave.