RAMCHANDRA CHOUTHE Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition is filed by the petitioner challenging the order passed against him dated 6th June, 1980, removing him from service.

(2.) ACCORDING to the petitioner he was appointed on 1 -8 -1954 as a Sub -Assistant Surgeon in the erstwhile State of Madhya Bharat. On 3 -12 -1956 he was promoted to the Post of Assistant Surgeon. He was appointed Resident Anesthetist, M. Y. Hospital, Indore on 23 -11 -1959 and after selection by the Public Service Commission he was appointed as Lecturer in Anesthesiology in the Gandhi Medical College, Bhopal, which post he held from 12 -2 -1964 to 28 -1 -1966. He was transferred in the same capacity to the M. G. M. Medical College, Indore as Lecturer in Anesthesiology .

(3.) ON 7 -4 -1975 when the petitioner was serving as Lecturer in the M. G. M. Medical College, Indore, he applied for permission to avail two months' vacation with permission to combine it with 74 days' earned leave which was due to his credit for purpose of visiting United Kingdom. On 10 -4 1975 the Dean of the M. G. M. Medical College, Indore, 'forwarded his application with his recommendation for grant of leave to the Government and permitted the petitioner to avail of the vacation of two months commencing from 1 -5 -1975. But about earned leave he was told that the Government's decision shall he awaited. The petitioner, therefore, proceeded on vacation from 1 -5 -1975 and left India for United Kingdom in the month of May, 1975, in anticipation of sanction of the earned leave.