HIMMAT SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner-appellant was transferred, at the first instance, from Jalore District to Kota District, while he was serving in Food and Civil Supplies Department. Notwithstanding, after relieving the petitioner- appellant from Jalore from May 4, 1987, the petitioner-appellant did not report at Kota until January 3, 1988 and after joining at Kota on January 19, 1988, he took casual leave, but he remained absent from duty upto August 6, 1989 without obtaining leave. It appears after this long absence he was successful in getting himself posted at Sirohi, a district adjoining Jalore. However, again when he was transferred from Sirohi to Bhilwara, he did not join at new posting until May 31, 1991 and remained absent from duty at the place of new posting from July 13, 1990 to May 31, 1991 without obtaining leave. In these circumstances, the petitioner-appellant was served with the chargesheet dated July 9, 1991.

(3.) Availing of leave without prior permission and leaving the headquarters also without prior permission by the petitioner- appellant is not in dispute.