- (1.) THIS is an appeal against the decision of the Learned Single Judge dismissing a writ petition filed by the appellant.
(2.) THE appellant was in the service of Rajas-than State Road Transport Corporation, Pariva-han Marg, Jaipur (for short, 'the Corporation' hereinafter), as Lower Division Clerk and was posted at Phalodi Depot. By an order dated February 16, 1982 he was transferred to Banswara. It was alleged that he did not join at Banswara despite having been relieved from Phalodi Depot. According to the appellant he was not relieved and was granted leave from May 4, 1982 to May 18, 1982. The respondent Corporation on the other hand contended that the appellant did not join at Banswara after being relieved and in fact overstayed the leave granted to him. The Corporation, therefore, proceeded to take action under Clause 26 (8) of the Rajasthan State Road Transport Workers and Workshop Employees Standing Orders, 1965 (for short 'the Standing Orders of 1965' hereinafter), applicable to the employees of the Corporation.
(3.) THE Corporation published a notice in Rajasthan Patrika on March 22, 1983 calling upon the appellant to explain his absence from duty failing which his services would be terminated taking it that he is not willing to serve the Corporation. Ultimately when no response was received to the aforesaid notice, the Corporation terminated the services of the appellant under Clause 26 of the Standing Orders of 1965 by publishing a notice dated April 5, 1983 in the local News Paper.;