SRIMANNARAYANA K V Vs. REGISTRAR ADMINISTRATION HIGH COURT

JUDGEMENT

(1.) The petitioner seeks a Writ of Certiorari for quashing the order of the 2nd respondent i.e., the District judge, West Godavari District at Eluru, in his proceedings Dis.No.9926 dated 31-10-1996 imposing the punishment of compulsory retirement on him as confirmed by the High Court of Andhra Pradesh and communicated by the 1st respondent i.e., the Registrar (Administration),High Court of Andhra Pradesh, in Proceedings No.590/96,C.II/1 dated 3-2-1997 as bad, illegal, arbitrary, excessive and offending Articles 14,16,19 and 21 of the Constitution of India.

(2.) Mr. J.Venugopala Rao, the learned Counsel appearing for the petitioner, confines the attack to the punishment of compulsory retirement imposed on the petitioner and submits that the punishment imposed is wholly disproportionate to the charges found against the petitioner. The learned counsel submits that the petitioner had put in 30 years of service and he had 8 more years to go, that this was only the solitary instance of technical misappopriation of Rs.440/- and that the petitioner did not deserve the punishment of compulsory retirement.

(3.) The two charges framed against the petitioner read as follows:-