MOHAMMAD AZAM Vs. STATE OF HYDERABAD

JUDGEMENT

(1.) The petitioner was a typist in the Medical Department of the erstwhile Hyderabad Government having entered service on the 9th Meher, 1345F. (15th August, 1936) as a Daftari and later promoted on the 3rd Mehar, 1353F. (9th August, 1944) as a typist. He was dismissed from service by the order of the Government, dated 31-8-1955 and was also suspended with retrospective effect from 9-6-1951 to 30-8-1955.

(2.) In order to understand the background of this case, a few facts may be stated. It appears that the petitioner sought and obtained permission to avail of three holidays on the 3rd, 4th and 5th March, 1950 and proceeded to Bombay with one Ali Abbas and Abdul Qavi and some ladies. "While at Bombay on 4-3-1950, it is alleged that he assisted two ladies to emplane for Karachi and saw the other lady off in a ship bound to Karachi.

(3.) As we have already stated these orders are challenged.