RAJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE order of discharge of the petitioner from service on account of being absent from duty was passed by the respondents on 19th September, 1988. This order came to be challenged by the petitioner in the writ petition bearing SWP No. 313/1989. The said writ petition was dismissed vide order dated 30.12.1996, against which LPA (SW) No.69/1997 was preferred by the petitioner. The Division Bench vide its order dated 10.11.2000 directed the respondents to pass a fresh order after hearing the petitioner. The respondents were directed to dispose of the appeal of the petitioner after affording him an opportunity of being heard.

(2.) IN pursuance to said direction, the respondents issued an order dated 17.05.2000, whereby they have dismissed the appeal of the petitioner. It is this order which is subject matter of challenge in this writ petition.

(3.) I have heard learned counsel for the parties and perused the record.