UNION OF INDIA Vs. KISHAN SINGH

JUDGEMENT

(1.) KISHAN Singh was appointed in the Civilian Road Construction Force in the Central Reserve Engineering Force and attached with defence services. He was governed by the Central Civil Services (Classification, Control and Appeal) Rules, 1965. His service were terminated vide order dated 30.7.1980 which was served on 5.8.1980 and he was informed that his services would stand terminated with effect from 1.9.1980 forenoon as a measure of compulsory retirement under Rule 56(i)(ii) of the Fundamental Rules.

(2.) HE challenged the order of compulsory retirement passed against him by Shri J.M. Rai, Brigadier Chief Engineer Project Beacon c/p 56 APO dated 30.7.1980 (ibid) saying that the same is illegal, null and void, in effective, against the principles of natural justice, in violation of service rules, mala fide, without jurisdiction and unwarranted with consequential relief that he is entitled to all benefits of service as if he had never been compulsorily retired.

(3.) NOT satisfied with the judgment and decree of Sub -Judge First Class, Gurdaspur dated 8.4.1982, Union of Tndia went in appeal which was dismissed by learned District Judge, Gurdaspur vide order dated 16.5.1983. Still not satisfied, the Union of India has come up in further appeal to this Court.