- (1.) By Court Heard counsel for the parties.
(2.) Petitioner is aggrieved by the impugned order (Annexure-2) of his dismissal from service passed on 27.07.2000. The order of dismissal was made effective from 03.04.1999.
(3.) The petitioner was appointed as a Driver under the respondent Road Transport Corporation in the year 1988 and was posted at Ranchi Depot of the Corporation. After obtaining permission, he had proceeded on leave from 01.03.1999 to 02.04.1999. However, during his stay at village, he fell ill and could no resume duty after expiry of the period of leave. The petitioner's contention is that he had sent letters to his department head explaining the reason for his not being able to resume duty and praying for extension of period of leave. The first such letter was sent by him on 10.04.1999, followed by similar other letters from time to time. Finally after regaining health, he reported for joining duty and had submitted his joining letter annexing thereto a medical certificate issued by his attending doctor. His joining was not accepted and on the contrary he was informed that by the impugned order, he has been dismissed from service.;