GAMBHIR CHAND Vs. SAINIK SCHOOL SOCIETY

JUDGEMENT

(1.) THIS judgment is being dictated in open Court in the presence of the learned counsel for the parties.

(2.) THE petitioner herein has assailed the order dated 7.1.2000 (Annexure:P-4), letter dated 23rd December, 2000 5th (Annexure:P-11) and letter dated March, 2001 (Annexure:P-14) whereby petitioner has been directed to be compulsorily retired and salary paid to him is sought to be recovered.

(3.) STRAIGHTWAY passed an order dated 7th January, any means 2000 awarding the penalty of compulsory retirement after having found him guilty of charges framed and violation of the Conduct Rules 9.01(a) and 9.03(v). The petitioner's appeal is also summarily rejected in terms of order dated 23rd December, 2000 and the decision to recover the salary paid to him without any prior notice was conveyed in terms of order dated 25th March, 2001.