PUTTASWAMY GOWDA U M Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, an ex-employee of the Coffee Board, has questioned the legality Of the institution of disciplinary proceedings against him after his retirement.

(2.) The petition is in the Order's list. By consent of the counsel appearing for the parties, it is taken up for hearing.

(3.) The undisputed facts of the case, are these : The petitioner joined the service of the Board on 25-8-1943. He retired from service on 28-5-1980. By memorandum dated 5-3-1984, disciplinary proceedings, was instituted against him. The article of charges and the statement of imputation have been set out at Annexures-1 and II to the Memorandum. They read :