Amareshwar Sahay. J. - (1.) Heard the learned counsel for the parties.
(2.) The petitioner, a police constable of State Police Force, was dismissed from service by the District Order No. 1087/95 dated 9-4-1994 issued under the signature of the Sr. Superintendent of Police, Ranchi, contained in Annexure-2 to this writ petition, after the charges against him in the departmental proceeding were found proved that he was unauthorizedly absent from duty from 18-2-1993 to 11-5-2001.
(3.) The petitioner challenged the said order of dismissal from service by filing W. P. (S) No. 3470 of 2001 before this Court, which was disposed of vide order dated 2-8-2001 (Annexure-4 to this writ application) directing the petitioner to avail the alternative remedy of departmental appeal.;