DWIPEN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U. Dutta, learned counsel for the petitioner. Also heard Mr. S. Bora, learned Standing Counsel, Guwahati Municipal Corporation (GMC).

(2.) The petitioner by way of instituting the present proceeding has assailed an order dtd. 5/1/2021 by which the Disciplinary Authority had closed the Disciplinary Proceedings instituted against the petitioner by allowing the petitioner to rejoin his duties and by treating the period of Unauthorized absence w.e.f. 7/1/2019 till the date of passing of the order as unauthorized absence and further directing that the period of unauthorized absence would not be counted for increment, leave, D.C.R.G/pension, etc.

(3.) The facts requisite for adjudication of the issue arising in the present proceedings is noticed as under;