UNION OF INDIA Vs. COLLECTOR J N SINHA

JUDGEMENT

(1.) In this appeal by certificate the only question that was canvassed before us was as regards the validity of the order contained in memorandum No F. 16-42/68-S. 1, dated August 13. 1969 issued by the Government of India. Ministry of Education and Youth Services, retiring the 1st respondent compulsorily from Government service in exercise of the powers conferred under clause (j) of Fundamental Rule 56 with effect from August 14, 1969. That order was attacked before the High Court on various grounds. The High Court rejected some of those grounds. It did not find it necessary to decide a few others but accepting the contention of the respondent that in making the order, the appellant had violated the principles of natural justice, it held that the impugned order is invalid. The High Court accordingly issued a writ of certiorari quashing that order.

(2.) Before us the only contention presented for our decision was whether the High Court was right in holding that in making the impugned order the appellant had violated the principles of natural justice. No other contention was taken before us. Hence we shall address ourselves only to that question.

(3.) Before proceeding to examine the contention above formulated, it is necessary to set out the material facts. The 1st respondent herein Col J. N. Sinha successfully competed in the examination held by the Federal Service Commission in 1938 for the post of Extra-Assistant Superintendent in the Survey of India Service. After selection, he was appointed as an Extra-Assistant Superintendent. He worked as probationer for a period of three years and thereafter he was confirmed in that post in 1941. During the second world war, he volunteered for active service in the army and was granted an emergency Commission in the army. He was granted a regular commission in the army with effect from October 23, 1942.