DILIP SINGH BISHT Vs. CANTONMENT BOARD RANIKHET

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner was employed as Junior Engineer in Cantonment Board, Ranikhet. He was dismissed from service after enquiry by an order dtd. 16/5/2009. Petitioner filed appeal against punishment order, which was partly allowed by General Officer Commanding-in-Chief, Central Command, Lucknow, vide order dtd. 12/9/2009. Operative portion of the said order is reproduced below:-

(3.) Consequent to the said order, departmental enquiry was initiated against petitioner, and disciplinary authority imposed punishment of compulsory retirement upon petitioner, vide order dtd. 9/5/2014. Petitioner again challenged the said order by filing an appeal. Petitioner's appeal was allowed by General Officer Commanding-in-Chief, vide order dtd. 7/3/2018. Operative portion of the said order is reproduced below:-