CHATURBHUJ A SAHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India challenging the chargesheet dated 21st February, 1983 and the order dated 30th September, 1996, wherein, the Inquiry Officer was appointed for conducting the inquiry in the matter of chargesheet dated 21st February, 1983. The petitioner has also prayed that he be permitted to retire voluntarily from the service with effect from 1st December, 1996 and also prayed that all the retiral benefits be accorded to him.

(2.) The facts in brief deserves to be set out as under:-

(3.) This court issued notice on 21st September, 1996, which was made returnable on 11th October, 1996. The respondents issued order dated 30th September, 1996 appointing the Inquiry Officer in the matter and the petitioner has by way of amendment, placed the said order on record and added the prayer for quashing and setting aside the order dated 30th September, 1996.