ASHOK KUMAR GAUR,J. - (1.) The petitioner in the instant writ petition has challenged the penalty order dt. 30th March, 1991, whereby he has been dismissed from service, order dt. 5th March, 1992, passed by the Appellate Authority and order dt. 24th August, 1993 passed by the Reviewing Authority.
(2.) Brief facts of the case are that the petitioner was issued a memo along-with charge-sheet dt. 16th June, 1990, under Rule 16 of CCA Rules, 1958, where four charges were leveled against the petitioner. Charge No. 1 was in relation to absence of the petitioner from duty from 15th March, 1992 to 5th May, 1992 i.e. 51 days. Charge No. 2 relates to absence of the petitioner from duty since 9th May, 1990. Charge No. 3 was in respect of petitioner being habitual absentee, as he was absent from duty on 13 occasions in total service of 5 years. Charge No. 4 was in respect of consuming liquor and quarreling with the accused persons.
(3.) The Disciplinary Authority appointed CO Jhalawar as Enquiry Officer and the Enquiry Officer conducted the enquiry. The petitioner was summoned three times to attend the enquiry, however, he failed to attend the enquiry and as such ex-parte proceedings were conducted.;