- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court of Judicature at Bombay in Writ Petition No.398 of 2009, dated 11.02.2009.
(3.) By the impugned judgment and order, the High Court has rejected the Writ Petition filed by the appellant (hereinafter referred to as 'delinquent employee'), who was compulsorily retired from service.;