OIL AND NATURAL GAS CORPORATION LTD Vs. ATUL CH BARUAH

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order dated 24.8.2000 of the learned Single Judge passed in Civil Rule No. 4022/95.

(2.) Heard Mr. D.K.Talukdar, learned counsel for the appellant and Mr. G.K. Bhattacharjee, learned counsel for the respondent-writ petitioner.

(3.) The petitioner Sri Atul Chandra Baruah joined the service of Oil & Natural Gas Commission in the year 1984 and while he was serving as Junior Technician (Electrical) in the year 1994, he remained absent from duty and applied for leave on medical ground. The petitioner did not attend his duty with effect from 1.8.94 and he sent a leave application supported by medical certificate. The respondent authority, that is the appellant before us, however, did not grant him the leave and issued show cause notice and thereafter vide the impugned order dated 28.12.94 the petitioner was deemed to have resigned from service from ONGC Ltd. with effect from 30.10.94 and his name was accordingly struck off from the rolls of the Corporation.