M.Y.EQBAL, J. - (1.) HEARD the parties.
(2.) IN this writ application the petitioner has prayed for quashing the office order dated 8.6.2002, whereby the services of the petitioner was terminated by the respondents/Ranchi University and further for a direction to the University to allow the petitioner to join the service. Petitioner was appointed in the year 1979 as Air Conditioning mechanic. Petitioner 'scase is that in 1984 he fell sick and went to his native place for taking rest as per the advice of the doctor. In 1985, he sent application for leave. It is stated by him that when he recovered from his ailment, his wife fell ill and therefore, he could not joint his duty. It is only in 2001, petitioner said to have come to Ranchi and filed application requesting the University to allow him to join Respondent -University however, terminated the services of the petitioner.
(3.) RESPONDENTS case in the counter affidavit is that when petitioner became absent from his duty, a show cause notice was given to him on 23.1.1985 asking the petitioner to join his duty. Again a letter -dated 7.2.1985 was served on the petitioner asking him to join his duty but he did not join. It is contended that petitioner has been absenting from his duty for a long period of 17 years and therefore he ceases to be in the service of the University in terms of the Statute 260 of the Ranchi University Statute.;