- (1.) Through the present petition, the petitioner, who was serving the respondents as a Patwari, has challenged the punishment of dismissal inflicted upon him through order dated 27.03.2014 (Annexure P-10) passed by the Director, Consolidation Department, Haryana, as also the order dated 17.07.2015 (Annexure P-12) dismissing the petitioner's appeal against the aforesaid punishment order. The petitioner further seeks reinstatement with all consequential benefits. A few facts may be noticed.
(2.) The petitioner was charge-sheeted for being a habitual absentee. The periods of absence, as given in the charge-sheet, were as under :- JUDGEMENT_555_LAWS(P&H)1_2016_1.html
(3.) The relevant portion of his statement before the Inquiry Officer is reproduced as under :- "Stated that the allegations have been leveled upon me that I remained absent on my post from 21.7.06 to 16.10.06, 7.5.07 to 3.7.07, 1.8.07 to 6.8.07, 2.2.08 to 15.10.08, 17.11.2008 to 21.12.2008, 29.7.2009 to 4.8.2009 and 1.3.2010 to 31.3.2010 without giving any leave application. xx xx xx It is correct that I never went on leave after prior approval. I was not mentally fit. I admit my fault. It is also correct that I remained absent even after 4.1.12. [Emphasis supplied]";