RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7(i) and (ii):

(2.) THE Respondents have taken the following stand vide paras 3, 6(i), (ii) and 6(vii) (b) of their reply:

(3.) THE case of the Petitioner is that on 2.3.2000, he received information about the illness of his wife. In such emergent circumstances, he applied for two days leave for 3rd and 4th March, 2000 and sent the same to the office by post. On reaching home, he came to know that his wife was admitted in a hospital at Nagrota. She was discharged from the hospital after seven days. According to the Petitioner, he tried to contact the office telephonically, but could not succeed. He joined duty on 13.3.2000 and submitted application for grant of earned leave as above.