EHC CONSTABLE SUBHASH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) For the reasons stated in CM No.826-LPA of 2014, the delay of 99 days in filing the appeal is condoned.

(2.) This Letters Patent Appeal has been filed against the judgment dated 05.10.2013 in CWP No.17624 of 2006 'EHC Constable Subhash Chander vs. State of Haryana and others' whereby the writ petition filed by the appellant was dismissed.

(3.) The appellant was enrolled as a Constable in the Haryana Police on 03.12.1988. Departmental enquiry was conducted against him on account of his absence from 04.09.1996 to 31.12.1996 i.e. 118 days. He was dismissed from service vide order dated 08.05.1997. His appeal and revision were dismissed by the Appellate and Revisional Authorities vide orders dated 14.12.1997 and 08.12.1998.