Virender Singh, C.J. - (1.) Aggrieved by order dated 02.12.2016 in WP(S) No. 5290 of 2008 whereby, challenged by the writ petitioner to the order of termination from service has been rejected, the instant Letter Letters Patent Appeal has been preferred.
(2.) Heard.
(3.) Dr. S.N. Pathak, learned senior counsel for the appellant-writ petitioner confined his submission to the question of quantum of punishment, awarded to the appellant. Referring to the orders passed by the Departmental Authorities, the learned senior counsel contends that the penalty of dismissal from service on the ground of unauthorised absence for 295 days, on the face of it, is so unreasonable and disproportionate to the charge framed and found proved against the appellant that it warrants interference of this Court.;