RAMESHWAR DAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the order dtd. 8/10/2018 passed by learned Single Judge whereby the learned Single Judge has dismissed the petition.

(2.) Brief facts given rise to filing of writ petition and this appeal are that the writ appellant while working as constable in RAC Battalion of Police Department in the State of Rajasthan was proceeded against in a departmental inquiry by issuance of the charge sheet dtd. 16/1/2007 (Annexure-3) on as many as three charges.

(3.) The first charge was that having proceeded on sanctioned leave on 6/5/2006, which was only upto 20/5/2006, he did not return and continued on unauthorized absence without any leave sanctioned for the period after 20/5/2006.