- (1.) Heard Sri A.P. Singh, learned counsel for the petitioner and learned Standing Counsel for respondents.
(2.) This writ petition is directed against judgment and order dated 28.01.2010 passed by State Public Service Tribunal (hereinafter referred to as the "Tribunal") in Claim Petition No. 947 of 2000. Tribunal has dismissed claim petition and confirmed punishment of dismissal passed against petitioner.
(3.) Petitioner was a Head Constable in Provincial Armed Constabulary Force (hereinafter referred to as the "PAC") 19th Btn., P.A.C. Moradabad. He proceeded on casual leave on 07.05.1997 and thereafter did not resume on duty on 09.05.1997 and submitted his joining on 12.11.1997. He was required to appear before Chief Medical Superintendent, Pt. Deen Dayal Upadhyay Joint Hospital, Moradabad to have his fitness certificate countersigned but he did not attend the office of Chief Medical Superintendent and left without any permission, therefore, it was alleged that petitioner was guilty of unauthorized absence of dereliction of duty.;