UNION OF INDIA Vs. RAVINDRA VITTAL PARMAR

JUDGEMENT

(1.) Heard Shri Ankit Shah, learned counsel for the petitioners and Shri Oza, learned senior counsel with Mr. Jainish P. Shah learned counsel for the respondent.

(2.) The petitioners, original respondents in Original Application No.369 of 2018 filed by the present respondent challenging the order dated 20th July, 2018 passed by the Deputy Director (Administration) for Director General, Prasar Bharti in exercise of power under FR 56 (j) of FRSR, prematurely retiring the petitioner on account of the recommendations made by the concerned committee.

(3.) Facts in brief, as could be gathered from the memo of petition and the impugned order and judgment shorn off unnecessary details and required for deciding the controversy, deserves to be set out as under: