LOITONGBAM JUGESHOR SINGH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) SUBJECT matter of challenge in this writ application is the order dated 20th June, 1988 Annexure -A/5 passed by the District Medical Officer, Senapati terminating the service of the petitioner under Sub -rule (1) of Rule 7 of the Central Service (Temporary Service) Rules, 1965.

(2.) THE petitioner was initially appointed temporarily as Peon by order of the Administrative Officer, Medical Department, Manipur dated 30.12.1970. Thereafter, he was transferred to different places. On 28.4.1988 the District Medical Officer, Senapati issued a Memorandum asking the petitioner to explain his absence from duty. The petitioner submitted his reply on 6.5.1988, Annexure -A/3/1 stating therein that he could not attend office due to some personal work at his residence and prayed for grant of admissible leave. Again, he wrote another letter in Annexure -A/4 stating therein that he could not attend office due to illness of his child. Since explanation was not acceptable to the District Medical Officer, Senapati, the order of termination was passed by him on 20th June, 1988.

(3.) THE learned State counsel, Mr. A. Vashum, raised a preliminary objection with regard to the maintainability of the writ petition twenty years after the order of termination was passed.