UNION OF INDIA Vs. K.G. SONI

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in this appeal is to the judgment rendered by a Division Bench of the Madhya Pradesh High Court at Jabalpur holding that the punishment of compulsory retirement imposed on the respondent was disproportionate to the alleged misconduct. Therefore, the appellate Authority was directed to consider the matter afresh with regard to the quantum of punishment.

(3.) THE respondent being aggrieved, preferred an appeal and the appellate Authority converted the punishment of removal into one of compulsory retirement. The said order was passed on 15.4.1997.