(1.) petitioner was an employee of the Delhi Wakf Board. He was functioning as the Chief Legal Officer. His service conditions were regulated by the Delhi Wakf Board Regulations, 1963. Age of superannuation being 60 years, having attained the age of 60 yers on 20.10.1995 petitioner stood superannuated.
(2.) On 28.10.1995 a charge-sheet was issued against the petitioner. Petitioner represented against the charge-sheet issued to him, inter alia pointing out that there was no provision in the regulations to hold a disciplinary proceeding against him as he had superannuated. Petitioner stated that under the regulations there was no provision of levying penalty on an employee who had superannuated from service. Petitioner pointed out that the penalties which could be inflicted were the ones specified under Regulation 63, Penalties specified under Regulation 63 showed that same could be inficted on a serving employee.
(3.) The Wakf Board did not accede to the request of the petitioner to drop the charges. Present petition was filed praying that the charge-sheet be quashed and the retiral benefits be paid to the petitioner.