DISTRICT COOPERATIVE CENTRAL BANK Vs. SHANTILAL BHANDARI

JUDGEMENT

(1.) HEARD on IA 5395/2014 an application for condonation of delay in filing this writ appeal. In the absence of opposition, we allow the application and condone the delay in filing this writ appeal. Also heard on merits.

(2.) THE Writ Court held that the order of compulsory retirement of the petitioner (respondent herein) is punitive in nature because it was based on misconduct, hence, the petitioner could not be retired compulsorily by invoking Rule 72(1) of the service regulations.

(3.) WE have perused the order passed by the Writ Court. The Writ Court has discussed the facts in detail. We have also perused the order of compulsory retirement, impugned before the Writ Court. The operational portion of the order reads thus : ...[VERNACULAR TEXT COMITTED]...