NISAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present petition has been preferred against the order passed by Respondent No. 3 dated 9th 10th September, 2010, which is at Annexure-5 to the memo of the petition, whereby, the services of the present Petitioner have been brought to an end mainly for the reason that he was absent for the period running from 9th August, 2010 to 18th September, 2010.

(2.) Having heard learned Counsels for both sides and looking to the facts and circumstances of the case, I hereby quash and set aside the order passed by Respondent No. 3 dated 9th 10th September, 2010 (Annexure-5) mainly for the following facts and reasons:

(3.) In view of the aforesaid facts and reasons, I hereby quash and set aside the order passed by Respondent No. 3 dated 9th 10th September, 2010, which is at Annexure-5 to the memo of the present petition. Liberty is reserved with the Respondents to pass necessary orders, in accordance with law, rules, regulations and Government policies and at least after giving notice to the Petitioner.