V J GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has prayed to quash and set aside the order dated 29. 5. 1997 and letter dated 5. 2. 2003 and direct the respondents to pass appropriate orders retiring the petitioner on reaching the age of superannuation as on 31. 10. 1999 with all consequential benefits.

(2.) THE petitioner was serving as Office superintendent in the Police Department. A departmental inquiry was initiated against the petitioner by chargesheet dated 2. 1. 1997 containing many charges regarding demanding or accepting amounts or articles for doing favour to various persons. After holding inquiry the petitioner was exonerated from the charges vide order dated 13. 5. 2002.

(3.) THEREAFTER by order dated 29. 5. 1997 the respondent ordered to retire the petitioner from service prematurely in public interest under Rule 161 of Bombay civil Services Rules. The petitioner has challenged the said order in the present petition.