Anil R. Dave, J. - (1.) Leave granted.
(2.) Being aggrieved by the judgment and Order dated 26th June, 2008 delivered in LPA No. 978 of 2007 by the High Court of Judicature at Patna, this appeal has been filed by the original Petitioner-Appellant herein.
(3.) The Appellant was appointed as a constable and while undergoing training at Commandant Training Centre, B.M.P.- 1, Ranchi he was placed under suspension. During the period of suspension he had absconded from the Training Centre, Ranchi without giving any intimation to any authority. Thereafter, he had returned to Palamu Headquarters and had reported his arrival. Thus, he had unauthorizedly remained absent for 105 days. In view of his above stated misconduct, the departmental inquiry had been conducted and as a result of inquiry proceeding, by an order dated 14th September, 1977, his services had been brought to an end by way of punishment.;