- (1.) Petitioner being aggrieved with the orders dated 03.02.1994, 04.10.1994, 07.04.2006 and 20.11.2007 by which he has been removed from service, has preferred this writ petition.
(2.) The brief facts of this case as pointed out by the counsel for the petitioner is that, while the petitioner was discharging his duty as constable in B.T.N Mines Turandeeh Project Sunder Nagar, Bihar, he was served with the memorandum of charge alleging therein that while he was on duty on 23.12.1992, he was found absent from his duty post without any information or permission from the competent authority.
(3.) The second charge has been leveled against the petitioner that on 23.12.1992 at about 10.15 hours he left his duty post and came to old security barrack engaged himself in removing copper and as such the petitioner was found engaged in removing copper cable pieces and was caught red handed along with three meters of cooper cable pieces.;