- (1.) The instant appeal filed under Clause X of the Letters Patent is directed against judgement dated 5.7.2010 rendered by the learned Single Judge holding that after reinstatement the appellant failed to join duty for a period of more than five years. The learned Single Judge has rejected the claim that order of reinstatement was never communicated to him by observing that the order was communicated to him twice once on 4.7.1991 and again on 23.5.1996. There is no reasonable or plausible explanation for the appellant to refuse joining. It has further been found that there was no rule or regulation which may permit him to join duty after five years.
(2.) We have heard learned counsel for the appellant at some length and are of the view that the appeal is wholly without merit and the same is liable to be dismissed because the appellant who belongs to a disciplined force could not have taken the order of reinstatement in a casual manner. He failed to join duty for a long period and there is no plausible explanation.LPA No. 694 of 2011 2 The order passed by the learned Single Judge is un-exceptionable.
(3.) As a sequel to the above discussion, the appeal fails and the same is dismissed.;