M.Katju, D.R.Chaudhary, JJ. - (1.) Heard Sri V. B. Singh. learned counsel for the petitioner and the learned Advocate General.
(2.) The petitioner is challenging the orders dated 31.12.94 and 30.5.98 (Annexures-VIII and X to the writ petition).
(3.) The petitioner was a Development Officer in Life insurance Corporation of India. It appears that he was charge-sheeted vide charge-sheet dated 24.12.94, copy of which is Annexure-VI to the writ petition. Show-cause notice along with corrigendum was issued to him and thereafter, he was dismissed on 31.12.94 vide Annexure-VIII to the writ petition. It is stated that the date of dismissal order was the date of retirement. The petitioner filed an appeal which was dismissed by the appellate authority vide Annexure-X to the writ petition. Aggrieved by the said order, the petitioner has filed the present writ petition.;