HANUMAN SAHAI Vs. STATE OF RAJASTHAN AND OTHERS
LAWS(SC)-2018-11-107
SUPREME COURT OF INDIA
Decided on November 27,2018

HANUMAN SAHAI Appellant
VERSUS
State of Rajasthan And Others Respondents

JUDGEMENT

Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant is before this Court aggrieved by the Judgment and Order dated 22nd May, 2017 passed by the High Court of Rajasthan at Jaipur in D.B. Special Appeal (W) No.222 of 2017.
(3.) The appellant has been dismissed from service on the ground of unauthorized absence.;


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