- (1.)Heard the parties.
(2.)This appeal has been filed by the State of West Bengal and others questioning the legality and validity of the order passed by the High Court. In view of the order that we propose to pass, it may not be necessary to recite the entire facts leading to the filing of the present appeal.
(3.)Suffice it to say that the respondent herein was working as Medical Officer in the Health Services in Pathology Department. It is stated that he was found absent from 31-1-1975 to May 1993. It is, however, contended by Mr Ganguli that despite repeated requests, he was not allowed to join in the post and, therefore, wilful absenting from duty was not attributable to him.