SUBHRO KAMAL MUKHERJEE,J. - (1.) This is an application under Article 226 of the Constitution of India against order dated August 4, 2010 passed by the West Bengal Administrative Tribunal in Original Application no.1485 of 2004.
(2.) The petitioner absented from his duties for a prolonged period of time. He was granted Extra Ordinary Leave of 1620 (one thousand six hundred and twenty) days, but, still he did not rectify himself. Again, he absented from his duties.
(3.) A disciplinary proceeding was initiated. The enquiry officer rightly found that he was guilty of unauthorised absence.;