- (1.) BY Court. -We have heard the learned counsel for the petitioner.
(2.) THE private -respondent was a workman in the Railways working as 'Khalasi'. He was appointed in 1970 and worked for almost 11 years. In January 1981, he went missing. after duty. His wife made applications to the Railways Officials requesting them to look into the matter. The Railways had issued charge -sheets to which, the wife of the private respondent. who at that time was missing, had stated that because of the peculiar circumstances, he would be unable to participate or reply to the charge -sheet.
(3.) IN 1987, the private respondent came back and claimed on the strength of a medical certificate that he had become mentally unstable because of which he was under treatment of one Dr. U.N. Choudhary. Ranchi.;