Sukhdev Singh Kang, J. - (1.) At issue in this writ petition under Art. 226 of the Constitution of India is the legality and validity of orders Annexure P8 dated 25th June, 1982, passed by the Managing Director, Haryana State Small Industries & Export Corporation Ltd., Chandigarh (for short, "the Corporation") terminating the service of Gurwant Singh Panesar, petitioner, and Annexure P12 dated 31st Dec., 1984, of the Board of Directors of the Corporation, dismissing his appeal.
(2.) The factual matrix may be noticed first.
(3.) The petitioner was employed as a Manager, (Electrical Appliances) with the Corporation on regular and permanent basis. The petitioner's service conditions are governed by the Haryana State Small Industries & Export Corporation Employees Service Bye-laws (for short, " the Bye-laws'-t) which have been framed by the Board of Directors of the Corporation. The petitioner remained absent from duty from 5th to 10th April, 1982. When he attended office he submitted a medical certificate evidencing that he had been ill for the said period. Earlier, he had sent a telegram which* was received in the office on 10th April, 1982, seeking leave for his absence.;