C N MALLA Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER has filed this writ petition seeking relief in the following terms:

(2.) CASE of the petitioner was that he joined Government Medical College, Srinagar on 19th October, 1974 as a Lecturer and after having earned promotion in course of time he was promoted as Assistant Professor on 13th March, 1981. Petitioner claims that he did his M. S, (Post Graduation) in the Principal Plastic Surgery before appointment as a Lecturer in the Medical College. Petitioner further claims to have been sent on deputation at Stanley Medical College, Madras vide order dated 20.9.1995 for undergoing specialised training in Microvascular and Hand Survey. This course was to begin from January, 1986. Copy of the order passed by the respondents has been placed as Annexure P1. Duration of this of course as per this annexure was -three months. Fact remains that petitioner did not join back after completing his training but asked for another three months extension so that he could have meaningful training that he was undergoing at Madras. Finally 30 days earned leave was sanctioned in favour of petitioner.

(3.) WIFE of the petitioner, Dr. Nancy Malla was working in PGI, Chandigarh where petitioner was taken suddenly ill and was under treatment for three months. Petitioner claims that he submitted an application for sanction of leave without pay vide annexure P -VIII dated 8th November, 1986.