- (1.) For the reasons mentioned therein, CM is allowed and delay of 08 days in filing the present appeal is condoned. CM No. 4410 of 2013 For the reasons mentioned therein, CM is allowed and delay of 402 days in re-filing the present appeal is condoned. LPA No. 1740 of 2013
(2.) The appellant who is not a committed employee has filed this appeal against the judgment dated 20.12.2011 passed by learned single Judge dismissing the writ petition filed by him bearing No. CWP No. 11939 of 2009. In that writ petition, he has challenged the order dated 08.07.2005 (Annexure P/30) passed by respondent No. 1 and resolution dated 26.07.2006 (Annexure P/33) passed by respondent No. 5 terminating his services.
(3.) Why the Court has said that the appellant is not a committed worker, is because he is habitual for remaining absent from duty. Virtually, he remained absent from duty in every year of his 10 years service tenure before his termination. Following chart makes it very clear:--;