AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Inter alia, issuance of a writ in the nature of certiorari has been sought herein to seek quashing of orders dated 07.05.2015 and 12.02.2018 Annexure P-l and P-8 respectively to the extent that period of absence of the petitioner from 23.07.2010 to 11.04.2011 has been treated as leave without pay and allowances.

(2.) In the return filed on behalf of the respondents, petitioner has been resisted on the ground that the impugned order has been rightly passed as for the relevant period, petitioner neither sent any kind of leave application nor otherwise any information was given to the competent authority.

(3.) It is further stated that the concerned clerk of the department had made a statement before the Inquiry Officer, who conducted the departmental proceedings that the petitioner had indeed not sent any leave application and yet the Inquiry Officer has exonerated the petitioner and recommended dropping of the charge-sheet against the petitioner.