R M VAISHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, the petitioner, an Executive Engineer, has challenged the order dated 16.6.1986 compulsorily retiring the petitioner under Rule 161(1)(aa)(i)(1) of the Bombay Civil Services Rules, 1959 with effect from 20.9.1986.

(2.) The learned counsel for the petitioner has challenged the aforesaid order on the following grounds:-

(3.) On the other hand, Ms Manisha Lavkumar, learned AGP submits that -