MEERA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and the respondent State.

(2.) The appellant is aggrieved by the Judgment dated 10.4.2019, passed by the Hon'ble Single Judge in WP(S) No.5868 of 2017, whereby the writ application filed by the appellant, challenging the order dated 16.08.2017 imposing major punishment of dismissal from service on the ground of unauthorized absence, has been dismissed by the Writ Court.

(3.) Shorn of unnecessary details, brief facts of the case are that the appellant was appointed as Medical Officer on 3.11.1998. She went on study leave for two years. After availing her study leave, she gave her joining on 25.11.2000 but, in view of the fact that she was not given her choice posting, she did not join her place of posting at Araria in the State of Bihar. After the process of cadre division was finalised due to reorganisation of unified State of Bihar, she was allocated Jharkhand Cadre and she gave her joining on 6.10.2005. It appears from the impugned order passed by the Writ Court that the appellant had given an application to regularize the period of her absence, whereupon, she was subjected to departmental proceeding for the unauthorized absence from 25.11.2000 to 5.10.2005. The enquiry report suggested that since she was not given her choice posting at Koderma, she did not join the post.