STATE OF UTTAR PRADESH Vs. RAJ KISHORE BHARGAVA

JUDGEMENT

(1.) Special leave granted.

(2.) The respondent was compulsorily retired from service on February 3, 1990. The High court has set aside that compulsory retirement on two grounds, namely: (1) that three months' salary in lieu of notice has not been paid simultaneously along with the order of compulsory retirement, and (2) in the Screening Committee which considered the case of the respondent the participation of Shri R. P. Goyal who had given an adverse entry in one year against the respondent has vitiated the order of compulsory retirement.

(3.) The High court seems to be too technical. Three months salary in lieu of notice was sent by cheque to the respondent. The cheque was sent on 5/04/1990. "there is no reason to disbelieve this fact. In the affidavit on behalf of the government it has been stated that the cheque was sent to the respondent but it was returned. It is not in dispute that the cheque was drawn, and there is no reason why it should be disbelieved merely on the ground that some other letter has not been produced.