- (1.) Appellant had filed suit for declaration challenging the order dated 02.05.2000, whereby his services were terminated.
(2.) Case of the appellant, in brief, was that he had joined the defendant-Board as a Lineman on 17.03.1979. Appellant had proceeded on sanctioned earned leave on 09.03.1998. The leave was to expire on 06.04.1998 but unfortunately appellant fell ill and could not join his duty.
(3.) Family members of the appellant tried their best to get the appellant treated from April 1998 to December 2003.;