MOHAMMAD SAKIRBHAI ABDULRAHIM GODHRAWALA Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) Heard Mr.Dilip B. Rana, learned advocate for the petitioner and Mr. H.S.Munshaw, learned advocate for the respondents.

(2.) . Present petition has been filed by an employee, who retired from service on 31/12/2005 for a direction that the respondent - Corporation pay the retiral benefits to the petitioner.

(3.) Facts in brief would indicate that the petitioner was appointed on 1/12/1970 as Compounder. Due to initiation of criminal proceedings, the petitioner was suspended on 19/11/1982. Departmental proceedings were initiated by issuance of charge sheet dtd. 8/3/1983. The departmental proceedings concluded on 17/2/2001 and after due procedure, the services of the petitioner were put to an end by an order of dismissal dtd. 4/1/2002.