JUDGEMENT
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(1.) Leave granted.
(2.) The appellant, who was working as Security Assistant, was proceeded
departmentally on 2nd September, 1996 for the following charge:
"While functioning as SA(G) in the office of Deputy Central
Intelligence Officer, Palanpur, under Subsidiary Intelligence
Bureau, Ahmedabad, unauthorisedly absented from duty between
3.10.1995 and 7.11.1995, 9.11.1995 and 10.12.1995 and from
10.12.1995 to 2.8.1996, thereby violating Rule 3(1)(ii) 3(1)(iii)
of Central Civil Services (Conduct) Rules, 1964."
(3.) On receipt of charge-sheet the appellant denied the allegation by his
reply dated 7th October, 1996 and also alleged bias against his Controlling
Officer, Mr. P. Venkateswarlu with specific stand that he was prevented by
him from signing the attendance register and to attend the office. He also
explained reasons of absence for certain period for which he had applied for
leave.;
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