DHARU SINGH BHEEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this writ petition being aggrieved by order dtd. 5/1/2020 (Annexure P/1), whereby, he was dismissed from service on account of misconduct, of remaining unauthorizedly absent from duty, was held established in departmental enquiry. He has also challenged the order dtd. 2/6/2020 (Annexure P/2), 8/12/2020 (Annexure P/3) & 23/1/2021 (Annexure P/10), whereby, his appeal, mercy appeal and review application were rejected by the respective authorities. The petitioner has also prayed for his reinstatement in service with all consequential benefits.

(2.) Facts necessary for decision of this case are that the petitioner was initially appointed as Constable vide order dtd. 29/4/2011 and was posted in Police Line, Shivpuri.

(3.) It is alleged against the petitioner that he was sent for training in 68 th Basic Training Course held at Tighara, Gwalior during the year 2015-16. During training, he absented himself w.e.f. the night of 30 th October, 2015 without any intimation to his superiors. Because of his absence, he was deputed back to his unit at Shivpuri on 2/1/2016. Notices were issued to him on 6/4/2016, 27/4/2016, 24/5/2026, 16/8/2016 & 27/10/2016 asking him to report on duty immediately. However, even though the said notices were received by him or his family members, the petitioner did not report on duty nor sent any intimation regarding his absence.