PINKU KUMAR PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Office order dated 07.04.2006 (Ann-exure G) has been put under challenge by the petitioner by invoking writ jurisdiction of this Court under Article 226 of the Constitution of India. By the said impugned order, the services of the petitioner in accordance with Sub-Rule (1) of the Central Civil Service (Temporary Services) Rules, 1965 (1965 Rules, for short) has been terminated with effect from the date of issuance of the order on the ground of desertion and unauthorized absence.

(2.) THE facts giving rise to the cause of action of the instant case is narrated herein-below in a nutshell:

(3.) I have heard Mr. R. Mazumdar, learned counsel appearing for the petitioner. Also heard Mr. B Pathak, learned Central Govt. counsel, appearing for the respondents.