Sudhir Narain, J. - (1.) This writ petition is directed against the order of the Administrator of Ganga Kisan Sahkari Chini Mill Limited, Muzaffarnagar, respondent No. 1, (in short referred to as the Mill) by which the services of the petitioner were terminated.
(2.) The petitioner was working as Security Officer in the aforesaid Mill. Respondent No. 1 initiated departmental proceedings against him. The petitioner was given charge-sheet indicating three charges against him viz.-(i) he remained absent from duty between the period 26.12.1985 to 3.1.1986 without grant of leave by officer concerned ; (ii) during the period of suspension he did not comply with the conditions mentioned in the order of suspension and remained absent from the Mill premises ; and (iii) he was guilty of indiscipline.
(3.) The petitioner submitted reply to the charge-sheet. According to him he had obtained leave from the previous Manager Sri Bhuneshwar Singh on 22.12.1985 for the period 23.12.1985 to 3.1.1986. The version of the petitioner has been disbelieved. It was found that the letter attached by him indicated that he did not ask for leave on 22.12.1985. If the petitioner had been granted leave on 22.12.1985, he could not have remained present on 23rd, 24th and 25th of December, 1985. He was present in the Mill premises during this period. This clearly indicated that in fact he had not been granted any leave as alleged by him. Respondent No. 1 found that chares against the petitioner were fully established. The finding recorded by respondent No. 1 does not suffer from any manifest error of law.;