NAROTTAM KUMAR JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) THERE is a multiplicity of causes of action merged in the writ petition. The petitioner is seeking quashing of the order compulsorily retiring him in exercise of the power of the respondent under FR 56(j). He is also claiming ACP benefits. He is also claiming updation of the leave record. He is also claiming disability pension.

(2.) LEARNED counsel for the petitioner states that the instant writ petition may be restricted to the order compulsorily retiring the petitioner and thus it may be observed that on other issues the writ petitioner would be at liberty to file fresh writ petitions.

(3.) GRANTING liberty to the petitioner as prayed for, we restrict consideration to the order by which the petitioner has been compulsorily retired from service.