LALOO PROSAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a writ petition on the part of a compulsorily retired employee. Two orders have been challenged. The first order is dated 17th January, 1989 whereby the writ petitioner's annual increment for one year was withheld with cumulative effect. The second order which has been challenged is the order of compulsory retirement dated 14th april, 1991.

(2.) THE background of the case is that the writ petitioner sought to have been gone through a second marriage ceremony in August, 1986 even though his

(3.) IN this writ application, I am not concerned with any of the facts as to whether the second marriage was gone through because ofthe dictates ofthe dhobi Samaj as the writ petitioner alleges or whether the wife of the writ petitioner was an unchaste woman. The decision in this writ proceeding must proceed on points of jurisdiction or excess of constitutional limits.