MANOJ KUMAR BANSAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner was a judicial officer. After culmination of disciplinary proceedings, penalty of compulsory retirement was imposed upon him in the year 2000. Pursuant to interim order passed in the petitions filed by him, petitioner continued to serve. Litigations reached the Hon'ble Apex Court. Subsequently another disciplinary proceeding was initiated against the petitioner in the year 2005, whereunder he was compulsorily retired on 10/6/2010. In the instant petition, petitioner has called in question the second disciplinary proceedings & the orders passed thereunder.

(2.) Facts:

(3.) Having encapsulated the background of holding the disciplinary proceedings against the petitioner, certain relevant factual aspects may be narrated hereinafter around which submissions of learned counsel for the parties revolve:-