STATE OF CHHATTISGARH Vs. A. M. JURY

JUDGEMENT

(1.) Heard Mr. Raghavendra Pradhan, learned Additional Advocate General, appearing for the petitioner {in WPS No. 3596/2020} and for the respondent No. 2 to 3 {in WPS No. 4793/2021} as well as Mr. Ramakant Mishra, learned Deputy Solicitor General for the petitioner {in WPS No. 4793/2021} and respondent No. 2 {in WPS No. 3596/2020}. None appears for the respondent No. 1 {in both the writ petitions}.

(2.) WPS No. 3596/2020 is preferred by the State of Chhattisgarh and WPS No. 4793/2021 is preferred by the Union of India. In both the petitions, challenge is to the order dtd. 27/9/2019 passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur, (for short, the Tribunal) in Original Application No. 203/00931/2017 (for short, the OA) by which the order dtd. 3/8/2017 by which the respondent No. 1, who is a member of Indian Police Service, was retired in public interest giving three months pay and allowances in lieu of notice while exercising the powers under Rule 16(3) of the All India Services (Death-cum-Retirement Benefits) Rules, 1958 (for short, the Rules of 1958), has been quashed and set aside directing the petitioners herein to grant the respondent No. 1 all consequential benefits.

(3.) In the OA preferred before the learned Tribunal, the respondent No. 1 in these writ petitions (hereinafter referred to as 'the applicant') had prayed for the following reliefs: