Ranganath Misra, J. - (1.) Special Leave granted.
(2.) We heard Mr. J. S. Bali, learned counsel for the appellant and Mrs. Shobha Dikshit, learned counsel for the respondents. Appellant who was serving as a safai Jamadar was dismissed from service by the Registrar of the High Court of Judicature at Allahabad. His Writ Petition having been dismissed, he has filed this appeal. by special leave.
(3.) It appears that appellant joined service as a sweeper in the High Court on April 25, 1958. By an order dated April 28, 1978 he was placed under suspension and thereafter he was dismissed from service on November 30. 1978. At the time of dismissal he had rendered service for over 20 years. As appellant was dismissed from service, he has been denied retiral benefits such as pension, provident fund and gratuity to which he would be entitled if he is compulsorily retired from service as and by way of punishment. We suggested to Mrs. Shobha Dikshit, learned counsel for the respondents to enquire whether any retiral or terminal benefit can be given to the appellant on the basis that he has rendered service for 20 years. the response is positive. However, Mrs. Shobha Dikshit, learned counsel for the respondents pointed out that in law appellant would not be entitled to any retirement benefit in view of the fact that he is dismissed from service by way of punishment.;