IRSHAD AHMAD DAR Vs. STATE

JUDGEMENT

(1.) Despite directions record has not been produced.

(2.) Petitioner, a Constable in the respondent department has been ordered to be discharged from service w.e.f 1st July 2002, the date of his absence vide order No. 53/2003 dated 15.01.2003 by respondent No.4.

(3.) The order of discharge has been passed on the allegation that the petitioner remained unauthorizedly absent from duty w.e.f 1st July 2002 till the passing of the discharge order. It is this order, which is called in question in this petition.