- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application, has challenged the order dated 23.4.2003 (Annexure-5) and the order dated 1.5.2003 (Annexure-6), by which the the petitioner was dismissed from service. Challenge is also made to the order dated 13.1.2004 (Annexure-8) passed by the Appellate Authority whereby the appeal preferred by the petitioner against the impugned order of termination of his service, was dismissed.
(3.) The petitioner was posted as a constable in the district of Palamau in the State Police Service. He proceeded on leave for 10 days on 23.7.1993. But thereafter, he did not resume duty. The petitioner continued to remain absent from duty for the total period of 244 days allegedly, without prior permission and without intimation. During this period, a criminal case for the offences under Sections 302/34 IPC read with 27 of the Arms Act was registered against him and he was remanded to judicial custody and later, he was released on bail.;