- (1.) Heard learned counsel for the parties.
(2.) This intra Court appeal is directed against the order dated 09.09.2011 passed by the Single Bench, whereby S.B. Civil Writ Petition No.11377/2011, filed by petitioner, challenging his order of dismissal from services and order of Appellate Authority dismissing his appeal, has been dismissed.
(3.) Petitioner/appellant was appointed on the post of Nurse, Grade-II vide order dated 26.09.1992. He was served with a charge-sheet dated 18.11.1997, wherein two charges were levelled against him; charge No.1 was that at the time of appointment, petitioner produced forged educational certificate and charge No.2 was that he remained willfully absent from duty during period from 06.08.1993 to 06.05.1996. Charges were found to be proved against petitioner and subsequently, after following the procedure, service of petitioner was terminated vide order dated 18.10.2004 (Annexure-17). Appeal preferred by the appellant was also dismissed vide order dated 25.04.2006(Annexure-19). Thereafter, petitioner preferred a writ petition before the Single Bench, which has been dismissed vide order dated 09.09.2011, which is impugned in this intra Court appeal.;