- (1.) Leave granted.
(2.) This appeal is directed against the impugned order dated 16.01.2014 passed by the High Court of Allahabad in Special Appeal No. 67 of 2014, whereby the High Court allowed the special appeal filed by the respondents-herein and set aside the order dated 11.12.2013, passed by the learned single judge in favour of the appellant, in the writ petition therein.
(3.) The factual matrix necessary for adjudication of issues involved and the disposal of this case, is as follows. The appellant was a constable in the Railway Protection Force. A charge sheet dated 01st September 2001 was issued to the appellant under Rule 153 of the Railway Protection Force Rules, 1987. The charges of misconduct as contained in the charge sheet was that on 6th January 2001, appellant was assigned duty in the shift from 00.00 hours to 08.00 hours at Jhansi Loco Post but he remained absent in an unauthorized manner, from the duty, till the issuance of the charge sheet. The inquiry officer held that the charge of misconduct was duly proved.;