DEVENDRA KUMAR ARORA, J. - (1.) Heard Mr. Shikhar Anand, learned Counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has approached this Court under Article 226 of the Constitution of India inter-alia challenging the order of dismissal dated 15.12.2006 passed by the Deputy Inspector General of Police, Faizabad Range, Faizabad.
(3.) Shorn off unnecessary details, the facts of the case are as under : Sri Ram Janam Yadav- petitioner, while working as Sub-Inspector in Civil Police, was transferred from P.S. Jai Singhpur to P.S. Kotwali Amethi, District Sultanpur by the Superintendent of Police, Sultanpur vide order dated 21.3.2002. In pursuance of the transfer order dated 21.3.2002, the petitioner recorded his departure for joining at the transferred place after entering his departure in General Diary No. 21 at 14:30 hours dated 24.3.2002 at Police Station Jai Singhpur, Sultanpur, but the petitioner did not join at the transferred place i.e. P.S. Kotwali Amethi, District Sultanpur and absented himself from duty without any sanctioned leave or permission. During the period of his absence from duty, the Inspector General of Police, Lucknow Zone, Lucknow, passed an order dated 6.5.2002 for transferring him from Sultanpur to Sitapur. ;