M.P.Singh, J. - (1.) THE impugned order is an order of compulsory retirement passed on 21 -12 -1992.
(2.) THE Petitioner, who was working as a Collection Amin since 1965, was placed under suspension on 16 -9 -1991. This order was passed in contemplation of an enquiry. An enquiry officer was appointed. Charge sheet was served. On 8 -6 -1992 a show cause notice was issued to the Petitioner proposing two punishments -(i) non payment of salary 'for the period of suspension, and (ii) withholding of two years increment. The Petitioner submitted his explanation on 13 -7 -1992. An order was passed on 30 -9 -1992 by the Collector reinstating him and revoking the suspension order but he awarded an adverse entry against him. Against this an appeal has been filed by him before the Commissioner. It is pending.
(3.) EARLIER an adverse entry was awarded against him on 20 -2 -1990. He filed an appeal against it which according to him is also pending.;