MOHAMED ALIMUDDIN Vs. STATE OF ANDHRA PRAHESH

JUDGEMENT

(1.) The petitioner who was working as Deputy Registrar of Co aperative Societies retired from service on 24-12-1962. On 17-5-1964 the Regional Joint Registrar issued a memo of charges to the petitioner in the following terms :-

(2.) Nine charges followed this statement and it was then stated the attention of Sri M. Alimuddin, Deputy Registrar (Retired) is invited to rule 17 (b) of the Civil Service (Classification) control and Appeal Rules and he is directed to explain for the above lapses on or before 3rd June, 1964". On 31-8-1964 the Regional Joint Registrar issued an erratum and the paragraph succeeding the enumeration of charges was directed to be read as follows -

(3.) Article 351-A of the Pension Code may be noticed here itself and it is as follows :-