Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) The petitioner has filed this writ petition challenging the validity of correctness of the impugned order dated 29.11.2005. By the aforesaid order the Disciplinary Authority in exercise of powers under Rule 30(IV) of General Insurance (Conduct, Discipline and Appeal) Rules 1975 as amended from time to time, imposed the penalty of "Removal from Service which is not to be disqualification for future employment" as provided under Rule 23(g) of the aforesaid Rules.
(3.) The facts of the case are that the petitioner Shri Ram Avtar, Senior Assistant proceeded on sanctioned leave from 23.9.98 to 30.11.98. After expiry of leave, he did not join his duties on 1.12.98. The then Divisional Manager, Noida informed the petitioner that he would be treated on unauthorized leave/absence w.e.f. 1.12.98 and, therefore, should join his duties immediately. Even after issuance of the said letter, the petitioner did not resume his duties and his whereabouts were not known.;