M.KATJU, J. - (1.) THIS writ petition has been filed for quashing the impugned notice dated 29.4.2002 Annexure -1 to the writ petition.
(2.) HEARD learned counsel for the parties. The petitioner retired on 30.4.2002 from the post of Senior Engineer in Bharat Pumps and Compressors Ltd., Naini, Allahabad. He was served a notice dated 2.5.2002 that is two days after the retirement, copy of which is Annexure -1 to the writ petition. In this notice it was mentioned that disciplinary proceedings against the petitioner are pending and have not been concluded and the management has decided to continue the said proceedings and the petitioner should personally appear before the disciplinary authority on 28.5.2002 at 10 a.m. in respect of the charge -sheet dated 24.11.1988.
(3.) IT appears that a charge -sheet was issued to the petitioner on 24.11.1988 but the enquiry was not concluded up to the date of retirement till 30.4.2002. It is alleged that the letter dated 2.5.2002 has been issued by an incompetent authority and has been issued only to harass the petitioner as the petitioner has been making complaints. It is alleged that the impugned notice is mala fide and to deny him his dues.;