SUDHIR AGARWAL,J. - (1.) Pursuant to this Court's order dated 17.02.2020, Sri Vikas Gathalwal, Managing Director, U.P. Jal Nigam is present and has filed an affidavit. Original record has also been produced before Court.
(2.) Heard Sri S.S. Nigam, learned counsel for petitioner and Sri Sanjeev Kumar Pandey, learned counsel for U.P. Jal Nigam.
(3.) Sole petitioner Satish Kumar Kapoor has come to this Court by means of present writ petition filed under Article 226 of Constitution of India and has challenged three orders. First is the order dated 19.04.2002, whereby punishment of recovery of Rs.51,290/- in 25 installments has been imposed upon him and Censure has also been awarded; second is the order dated 23.08.2002 whereby punishment of recovery of Rs.26,093/- and Censure has been awarded; and, third is the order dated 07.09.2002 whereby petitioner has been compulsory retired under Fundamental Rule (hereinafter referred to as "FR") 56-C in public interest.;