RAM KISHORE GOUTAM Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition was filed before the State Administrative Tribunal, Madhya Pradesh at Jabalpur. After dissolution of the Tribunal this petition was received on transfer in this Court. The original application was renumbered as W.P.(S) 678/ 2005.

(2.) THE Petitioner, by this petition, impugns the order dated 16.4.1990 (Annexure A/6), passed by the Respondent No. 4, whereby the Petitioner was imposed with a penalty of compulsory retirement from service after departmental enquiry. THE Petitioner also impugns the order dated 5.11.1990 (Annexure A/8), passed in appeal and the order dated 19.5.1992 (Annexure A/9) passed in mercy appeal.

(3.) THEREAFTER, as per the observations made by the Deputy Inspector General of Police. Raipur Range in the order dated 25.3.1990, a departmental enquiry was conducted and by order dated 16.4.1990 (Annexure A/6) the Petitioner was retired compulsorily.