SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) WE have heard the Learned Counsel for the Petitioner at length and perused the paper -book.

(2.) THE Petitioner was enrolled as a Constable on 27.10.2000. He was on temporary duty from 20.2.2003 to 28.4.2003. During the aforesaid period, he remained absent. The Petitioner was served a show cause notice on 10.6.2003 seeking his explanation as to why he should not be discharged from service under provisions of Rule 12.21 of the PPR. It was specifically stated that he remained absent from 20.2.2003 to 28.4.2003 (a total period of 65 days 14 hours and 15 minutes), without any leave or prior permission of the competent authority. It was also stated that his act or indiscipline shows that he was not reliable and unlikely to prove an efficient police officer. The Petitioner submitted a reply and stated that he had fallen sick and he was having serious fever. It was only when he had got himself checked from the doctor, he came to know that he was suffering from serious fever. The Petitioner also stated that he was unable to produce medical certificate when he joined duty. He, however, submitted the certificate along with the reply. After considering the aforesaid reply, by order dated 26.6.2003 (Annexure P -3), the Petitioner was discharged from service under the Punjab Police Rule 12.21. This is an innocuous order and it does not make any mention of the absence of the Petitioner.

(3.) WE have considered the submissions made by the Learned Counsel for the Petitioner.