VIRENDER SINGH, J. - (1.) Aggrieved by the judgment dated 19.02.2016 rendered in W.P.(S) No. 4947 of 2016, the writ petitioner-appellant (hereinafter to be referred to as 'appellant ') has preferred this letters patent appeal.
(2.) The appellant was appointed on 05.09.2006 as a Constable. While posted at Ramgarh Police Station within the district of Palamau, he went on leave for 10 days from 02.07.2013 to 12.07.2013. The appellant did not join on 13.07.2013 and remained on leave unauthorisedly. Since the appellant was unauthorisedly absent, he was suspended and a departmental proceeding was initiated. Charge sheet was issued on 25.09.2013. After framing of charge, a departmental proceeding was initiated by appointing an Enquiry Officer. The Enquiry Officer conducted the inquiry and found the appellant guilty of the charges vide memo dated 13.12.2013. Second show-cause notice was issued to the appellant and ultimately vide order dated 21.04.2014, the appellant was dismissed from service.
(3.) The dismissal order of the appellant was challenged in the writ petition bearing W.P.(S) No.4947 of 2016, which was dismissed, resulting in filing of this appeal.;