D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred against the judgment and order passed by learned Single Judge in W.P. (S) No.5960 of 2003 dated 22nd March, 2013, whereby the petition preferred by this appellant was dismissed and the departmental proceedings initiated by the respondents and the punishment imposed by the respondents have been confirmed.
(2.) Counsel for the appellant submitted that the punishment imposed upon this appellant is shockingly disproportionate to the charges, as, for the absentism of few days, his services have been terminated. Moreover, the enquiry report has also not been given to the delinquent-petitioner. Mainly on these two grounds, this Letters Patent Appeal has been preferred stating that these grounds were not properly appreciated by the learned Single Judge.
(3.) Nobody appears on behalf of the respondents.;