J.C. Verma, J. - (1.) The petitioner initially appointed with the M/s. HMT Ltd. as a Technical Buyer on 11.11.1971, was promoted as Supervisor in 1975 and as Purchase Officer in 1981 which post was later on re-designated as Junior Design Engineer. This post of Junior Design Engineer was again re-designated as Foreman (Production) in the department in 1983. He earned another promotion of Purchase Officer in the purchase department in the year 1986. He was transferred to Assembly department and designated as Foreman (Assembly). He was again transferred to Plant Maintenance Department as Deputy Engineer (Electrical).
(2.) In the month of February 1992, he was directed to report to the officer of the same status and cadre as that of the petitioner to which he represented. He had been asking for allocation of the duties since 1990, but his representations in this regard were not considered even though made time and again.
(3.) Above were the certain instances given by the petitioner when he was charge-sheeted on 6/8th April 1992 for availing un-authorised leave on different dates from March 1990 to February 1992. Copy of the charge-sheet has been attached as Annexure 12 to the writ petition. The charge-sheet reads that the petitioner has absented from duty during the aforesaid on the days mentioned therein. Details of the absence had been enumerated in the charge-sheet wherein it is stated that the petitioner had been taking leave some time of full one day and most of the times for 1/4th of the day or 1/2of the day. For the period from March 1990 to February 1991 he is said to have availed the un-authorised leaves for 52.75 days and for the remaining period right upto February 1992 he has availed 117.75 days and total about 170 days. The charge-sheet states that the past record also reveals that he was in the habit of remaining on unauthorised absence and had failed to show any improvement on this count of absentism. He was asked to explain his conduct.;