RAHEMAT ALI Vs. SOUTHERN POWER DISTRIBUTION

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner. Heard the Learned Counsel on behalf of the Respondents.

(2.) This writ petition is filed to issue an appropriate order or direction more particularly a writ of Mandamus by declaring the orders passed by the 3rd respondent vide memo No.DEE/OP/HBG/ADM/ JAO/D.No.417, dtd. 10/5/2018 and confirmation order passed by 2nd respondent in the appeal vide memo No.SE/OP/HBG/DE(T)/PO/JAO/Admn/F.25/ D.No.12/19 dtd. 19/1/2019 in removing the petitioner from service on the ground of unauthorised absence without considering the earlier orders passed by this Court as illegal, arbitrary, abuse of process of law and violation of principles of natural justice and contrary to rules and disproportionate to the gravity of the charges and set aside the orders passed by respondents 3 and 2 dtd. 10/5/2018 and 19/1/2019 by further directing the respondents to reinstate the petitioner into service with all consequential benefits.

(3.) The case of the petitioner, in brief, is as follows: