NAKUL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The predicament of the Petitioner is of his own creation. He has came to be dismissed from service after an enquiry since he deserted the force and remained absent for 415 days.

(3.) Petitioner was appointed as a constable under the Bihar Military Police on 29.4.2000. Within a few months of such appointment he abandoned the force on 5.8.2000 and absented without any permission or information of any authority. Thereafter, an enquiry has been held in which the Petitioner tried to offer his explanation that first it was his wife who was unwell which necessitated his desertion and secondly he was mentally unwell and therefore he could not inform the authority and remained absent for 415 days.