SANJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred for following reliefs:

(3.) Brief fact of the case is that while the petitioner was posted at Dhanbad, he was unable to attend the duty due to a minor injury in his finger and pursuant to that a letter dtd. 28/10/2010 was issued alleging about the absence of this petitioner from duty. Subsequently, vide letter dtd. 31/10/2010 it was further informed that the petitioner was not found during counting and was found absent. Thereafter, the petitioner was suspended from service vide order dtd. 31/11/2010 for inappropriate behavior, irresponsibility and misconduct. A charge-sheet was issued to the petitioner for the alleged act of irresponsibility of absence from duty on 27/10/2010 and on 30/10/2010. The petitioner was given 10 days time to represent himself before the concerned authorities for explaining and showing the reason of absence from duty.