ISHWAR SINGH AZAD Vs. STATE OF H.P.

JUDGEMENT

(1.) This application has been filed by the applicant under Section 19 of the Administrative Tribunal Act 1985 and the applicant has sought the following reliefs: -

(2.) Through this application, the applicant is impugning the action of respondent contained in impugned order dated 16.7.2004 contained in Annexure -A -9, where he has been compulsory retired as a measure of penal action against him and further a sum of Rs. 4,01,515/ - has been ordered to be recovered from him. He is -thus praying for quashing of the said impugned order with further consequential benefits including re -instatement in service.

(3.) The case as laid down by the applicant is that he joined service in respondent department as a Agriculture Inspector on 25.10.1972. In the year, 1981 he joined on deputation with H.P. Agro Industries Corporation as Manager (Pesticide). He was promoted in the 1983 as a Market Manager (pesticides) and was absorbed In the said Corporation. However, he was repatriated in the year, 1984.