S.P. TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution of India, the petitioner is seeking following reliefs:

(2.) THE contention of learned counsel for the petitioner is that petitioner applied for leave and without obtaining its sanction he proceeded on leave and did not join duty for 33 days as a result of which the petitioner was subjected to a departmental enquiry. The following charges were framed against the petitioner:

(3.) FEELING aggrieved by the order of dismissal Annexure P -3. the petitioner preferred a departmental appeal which was dismissed on 25th September, 2003 by respondent No.2. Hence this petition.