RAM CHANDER Vs. UOI

JUDGEMENT

(1.) IT is a case of both sides stating not only incorrect facts but also suppressing the correct facts. IT is a case of faulty pleadings. IT is a case where victory or defeat would be decided on points akin to a boxing round where the winner who earns more points succeed. The bout does not result in a knock-out.

(2.) PETITIONER desires that the order dated 25.4.1996, compulsorily retiring him from service with effect from 31.7.1996 and the Appellate Order dated 15.3.1997 rejecting the Statutory Appeal, be set aside.

(3.) THIS is just a sample of the pleadings which we have noted in the instant writ petition.