- (1.) Leave granted.
(2.) After the notice was issued by this Court on the instant Special Leave Petition on 18th of August, 2006, the petition again came up for hearing on 23rd of April, 2007 when the following order was passed: "It is stated that the petitioner (Constable- Driver) was dismissed from service and his case was that there was only one day's delay in reporting for duty and there was also a justifiable reason of death of his father. In the facts and circumstances of the case, it would be appropriate if the respondent-Union of India considers his case sympathetically if he can be reinstated in service without back wages."
(3.) Departmental proceedings were initiated against the appellant and the inquiry officer returned a finding of guilt against him. The disciplinary authority, relying on the said finding of the inquiry officer, agreed with the same and imposed a penalty of dismissal from service on the appellant.;