Amitava Lala, J. - (1.) In this writ petition, the petitioner i.e. delinquent employee of the Railway Protection Force challenged the order of the competent authority in removing him from the service and the entire proceedings and orders in connection thereto in coming to such conclusion.
(2.) The contention of the writ petitioner is that the petitioner overstayed leave period due to his mental disease. However, after recovering from the same he wanted to join the service when he was refused by the authority. It appears to him that a show cause notice was issued. Proceeding was held. Charge sheet was given. Enquiry proceeding was held and ultimately he was removed from the service.
(3.) Enquiry proceeding was held in absence of the petitioner due to the reason beyond his control. However from the copy of the reasons for finding of the Enquiry Officer it appears that the Postal peon 'not met' with the delinquent employee on different occasions.;