(1.) THIS is an appeal against the julgment in w. P. (C) No. 2827/2003 dated January 5, 2007 by the unsuccessful petitioner.
(2.) THE appellant was working as an assistant-cum-clerk in the office of the 5th respondent. A disciplinary proceeding was initiated against the appellant on December 20, 1999 on the charge of unauthorized absence and an enquiry was conducted. By its report dated march 20, 2001 the enquiry officer found the appellant guilty of the charges of unauthorized absence. The disciplinary authority by its proceedings dated June 21, 2001 accepting the conclusion reached by the enquiry officer imposed a major penalty of removal of the appellant from service.
(3.) AGGRIEVED by the said decision the appellant filed an appeal before the appellate authority without any success. Therefore, the appellant approached this Court by way of the writ petition referred to above.