MOHINDER KUMAR Vs. CHAIRMAN, NABARD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) The order dtd. 24/9/2020 imposing penalty of 'Reprimand ' on the Petitioner, based on the recommendation in the report of the Central Complaints Committee ("CCC") dtd. 30/6/2020 is assailed in this Writ Petition. The Petitioner has challenged the recommendation in the report as well as order of penalty, contending that though the penalty of 'Reprimand ' seems to be innocuous, as a result of this order, a major penalty of compulsory retirement has been issued against him, for which one of the consideration is the order of 'Reprimand. '

(3.) Mr. Vishal Shirke, learned counsel for the Petitioner at the outset would submit that, even if the Petitioner has been compulsorily retired consequent to the report of the CCC, he has challenged the order of compulsory retirement by availing an independent separate remedy, therefore, he is not challenging that order in the present Writ Petition. The relief claimed by him in the present Writ Petition is restricted only to the extent of recommendation in the report of the CCC and the penalty of 'Reprimand ' imposed pursuant thereto.