D.P. Singh, J. - (1.) Heard learned Counsel for the parties.
(2.) This petition is directed against a termination order dated 28.3.2003/4.4.2004 and subsequent appellant and revisional order upholding the said termination.
(3.) The petitioner a constable in the Provincial Armed Constabulary detailed on guard duty on the annual inspection of the Battalion by the Inspector General on 11.9.1997 at 8.30 a.m. He was found absent from guard duty and on enquiry it was learnt that he had left the battalion the previous night without any information, permission or leave. It was further found that he had been arrested by the Govt. Railway Police at Moghal Sarai Railway Station while by Kgs. of cannibas sativa (Ganja) under the N.D.P.S. Act and was lodge in jail. Thus, he was suspended vide order dated 13.9.1997 in contemplation of an enquiry. After service of the charge-sheet his services were dispensed with after due opportunity and which order has been upheld in appeal and revision.;