MANOHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Manohar petitioner by means of this petition under Article 226 of the Constitution of India has challenged the order dated 20th September 1962 by which the President of India compulsorily retired the petitioner from service under Rule 3 of the Central Civil Serviced (Safeguarding of National Security)K Rules, 1953 (hereinafter referred to as the Rules.) The petitioner, has also further challenged the notice dated 13th March 19 which was issued to him before the above order was made.

(2.) . The petitioner was appointed as a lower Division Clerk in the office of the Senior Deputy Accountant Genral, Posts and Telegraphs, Nagpur in the year 1945. He was promoted as upper Division Clerk in 1954 and was confirmed in that cadre in 1957. In March 1962 Shri Y. Krishan, Accountant General, Posts and Telegraphs, respondent No. 3, served the following notice upon the petitioner :-

(3.) The petition has been resisted by the respondents and it has been averred on their behalf that the impugned notice and the order are valid and in accordance with law.