RAJESH KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, through this Writ Petition, seeks to contest the directive of compulsory retirement, including the full compensation of pension and gratuity, as well as the subsequent order dtd. 26/2/2010, which dismissed the appeal against the punitive order. Additionally, the Petitioner challenges the rejection order dtd. 30/6/2010, issued by the revisional authority in response to the Revision Petition submitted on 1/4/2010 inter alia on the ground of arbitrary, illegal and in violation of natural justice.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: