VIVEK KUMAR BIRLA,J. - (1.) Heard Sri S.K. Verma, learned Senior Counsel assisted by Sri Bipin Lal Srivastava, learned counsel for the petitioner and Sri Rakesh Kumar Mishra, learned Standing Counsel appearing for the State respondents.
(2.) Present petition has been filed for quashing the impugned orders dated 28.5.2012, 21.8.1998 and 15.5.1998 passed by the respondent nos. 1, 2 and 3 respectively. Further prayer has been made seeking direction to the respondents to pay all his arrears of salaries and other benefits to the petitioner calculated right from 15.8.1997 till the date of payment of regular salaries.
(3.) By the impugned order dated 15.5.1998 the petitioner, who was working as Constable in PAC, was dismissed from service on the charge of remaining absent in unauthorized manner from 19.8.1997 till the passing of the order, which was found to be proved. By the same order, for the period of absence from 19.8.1997 till the passing of the order, leave without pay was sanctioned. The departmental appeal filed against the aforesaid order was dismissed vide order dated 21.8.1998 passed by the respondent no. 2 and the revision filed by the petitioner was also rejected vide order dated 28.5.2012 passed by the respondent no. 1.;