- (1.) This petition has been directed against the order dated 30.12.1993 passed by respondent no. 2 whereby the petitioner's representation against his termination from service has been rejected.
(2.) Briefly stated, the facts of the case are that the petitioner was a constable in Central Reserve Police Force. He joined at Rampur on 28.9.1991. After 15 days, he was transfered to Gauhati for training.
(3.) It is averred by the petitioner that while he was posted at Gauhati, he was sent to New Delhi on 14.8.1993. The petitioner took leave on 15.9.1993 to 19.9.1993. The petitioner returned to his village in Gorakhpur. He over stayed there as his wife was ill. The petitioner sent an application for extension of his leave to the Commandant.;