MANOJ KUMAR RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. UK Das, learned counsel for the petitioner. Also heard Mr. G Pegu, learned counsel for the State respondents.

(2.) The petitioner is a Former Armed Branch Constable in the Assam Police and in pursuance to a disciplinary proceeding held due to unauthorised absence, he was removed and discharged from service vide order dated 07.02.2015, passed by the Superintendent of Police, Bongaigaon.

(3.) The facts of the case in brief is that the petitioner had taken Casual Leave from 07.02.2012 till 14.02.2012. However, instead of reporting back to camp on 15.02.2012, the petitioner did not report back to camp and stayed away from duty, without taking permission from his superiors for around one year four months. The petitioner was suspended vide order dated 20.12.2012 and a departmental proceeding was initiated against the petitioner on 20.12.2012 wherein the statement of allegations against the petitioner was stated as follows:-