(1.) Heard learned counsel for the appellant and learned counsel for the respondent State.
(2.) The appellant is aggrieved by the impugned Judgment dated 08.03.2016, passed by the Writ Court in W.P.(S) No. 2963 of 2012, whereby the writ application filed by the petitioner against the punishment of dismissal from service imposed upon him for prolonged unauthorized absence from duty, has been dismissed by the Writ Court.
(3.) The impugned Judgment shows that the appellant was posted as Police Constable at Ranchi. He took leave for 7 days on 15.10.2008, and remained unauthorisedly absent from duty for 395 days. He was placed under suspension and served with the memo of charges. He replied the memo of charges stating that he was absent from duty due to the fact that he was not mentally fit, and prayed for revocation of the order of suspension. However, the departmental proceeding was initiated and in the departmental enquiry the charges against the petitioner were found to be proved, and the medical certificates produced by the petitioner were found to be not trustworthy. The second show cause was given to the petitioner and the Disciplinary Authority, on considering the entire facts and taking into consideration the prolonged unauthorized absence of the appellant, imposed the punishment of dismissal from service by order dated 28.10.2010. The appellant filed appeal before the Appellate Authority, but punishment was also maintained by the Appellate Authority, dismissing the appeal by order dated 23.02.2011.