S D CHAUHAN Vs. SECRETARY & 1

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a former Government Servant, has prayed for the following reliefs;

(2.) It appears from the materials on record that while the writ applicant was in service, he was served with a departmental charge sheet dated 28th May, 1986, containing the following charges;

(3.) An Inquiry Officer was appointed and while the inquiry was in progress, the State Government, all of a sudden, thought fit to pass an order of compulsory retirement dated 9th November, 1989. Thus, pending the departmental inquiry, the writ applicant was made to retire compulsorily in public interest in accordance with the provisions of rule 161 of the Bombay Civil Services Rules, 1959 (for short the "BCSR"). The order of compulsory retirement reads as under;