PRAMATH PATNAIK,J. - (1.) Assailing the impugned order dated 20.09.2011, passed by the Disciplinary Authority as well as the order dated 21.06.2012, passed by the Appellate Authority pertaining to the termination of the petitioner from services, the instant writ petition has been filed for quashing the aforesaid orders.
(2.) Heard Mr. Dilip Kumar Prasad, learned counsel for the petitioner and Mr. Rajiv Sinha, learned A.S.G.I. appearing for the respondent-Union of India.
(3.) The brief facts, as disclosed in the writ application, is that, after due selection, the petitioner was appointed for the post of 'G.D.' and went for basic training w.e.f. 25.05.2011 at STC, Latur and due to serious ailments of his wife, the petitioner went to his home and the petitioner returned to training on 08.06.2011. Again due to ill health, the petitioner remained absent from line on 19.06.2011. Without any show cause notice and following the procedure as laid down in the Police Manual, the Respondent No. 4 has been pleased to terminate the petitioner from his services vide order dated 20.09.2011. Being aggrieved by the aforesaid order, the petitioner submitted representations before the concerned respondents. Thereafter, the petitioner preferred appeal before the concerned respondents but the same was dismissed vide order dated 21.06.2012 (Annexure-1 to the writ petition). Being aggrieved by the orders passed by the Disciplinary as well as the Appellate Authority, the petitioner left with no other efficacious, alternative and speedy remedy has knocked the door of this Court invoking the extraordinary jurisdiction under article 226 of the Constitution of India for redressal of his grievances. ;