- (1.) THE present writ petition has been filed by the petitioner under article 226 of the Constitution of India, inter -alia, praying for following reliefs: "a) issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 7.7.2003 (Annexure No.1 to this writ petition) passed by the respondent no.2. b) issue any other suitable writ, order or direction in the nature of the case, which this Hon'ble Court may deem fit and proper in the circumstances of the case. c) award the cost of the petition to the petitioner."
(2.) THE brief facts which give rise to this writ petition are that:
(3.) THE petitioner was selected and thereafter appointed as constable under the Central Reserve Police Force in the year 1972 and since then he was working and discharging his duties. In the year 2002, when the petitioner was posted as a constable no. 913261617 CT/GD in A/26 Bn. C.R.P.F. Coirengd Imphal, Manipur, he was granted 60 days earned leave w.e.f. 6.4.2002 to 4.6.2002 and joining period from 5.6.2002 to 6.6.2002. Thus, the petitioner was due to report on duty after leave upto afternoon on 6.6.2002.;