Viney Mittal,J. - (1.) The plaintiff is in second appeal. He has remained unsuccessful before the two courts below.
(2.) A suit for declaration was filed by the plaintiff on April 11,1991. Order dated October 24,1983 was challenged whereby the plaintiff was dismissed from service. The plaintiff also challenged the order dated October 6,1984 passed by the Commissioner, dismissing his appeal and the order dated August 10,1987 passed by the Financial Commissioner, dismissing the review/revision filed by the plaintiff.
(3.) The facts which emerge from the record show that the plaintiff was working as a Kanungo with the State of Punjab and he filed an application for grant of leave on March 3,1982 for a period of four months to visit U.S.A. The plaintiff handed over charge of his post. From U.S.A. he sent a request that he was unable to return back to India on account of his ill health. He applied for extension of leave which was never extended.;