- (1.) The petitioner was a barrier chowkidar in the office of the respondent no.2 herein. He was subjected to the disciplinary proceedings on the ground that he proceeded without leave on two different dates. The petitioner having died during the pendency of the writ petition is now represented by his legal representatives. He shall be referred as a petitioner in this order for the sake of convenience.
(2.) Brief reference to the factual aspects would suffice.
(3.) The petitioner was working as Class IV employee/Barrier Chowkidar in the office of the respondent no.2. It is stated that he was absent from his duty from 26.6.1994 without sanctioned of proper leave. He was placed under suspension on 20th September, 1994 . On 3.1.1995 he appeared in the office and submitted an application that he has not received the charge sheet and in future he will repeat the same mistake and his suspension order may be revoked. The concerned authority taking sympathetic view revoked the order by means of order dated 3.1.1995 and he was permitted to join. Vide order dated 22.4.1995 Inquiry Officer was appointed.;