SHRI NARAYAN SHUKLA,J. - (1.) Heard Mr. Manish Kumar, learned counsel for the petitioner and Mr. Gopal Kumar Srivastava, learned counsel for respondents.
(2.) This writ petition has been instituted for quashing of orders dated 6.1.2010, 31.12.2010 and 4.5.2012 passed by opposite party no. 2 to 4.
(3.) It is pleaded that the disciplinary authority opposite party no. 3 vide order dated 6.1.2010 has passed punishment order of compulsory retirement from service against the petitioner, which is arbitrary and unreasonable and against the principles of natural justice. The inquiry officer has relied upon reports submitted by the Investigating Officer and approved valuer, whereas no opportunity to cross examine these witnesses was afforded to the petitioner. Opposite party no. 2 appellate authority passed order dated 31.12.2010 and opposite party no. 4 passed order dated 4.5.2012 ignoring the fact that the full and proper opportunity of hearing was not given to the petitioner to cross examine the above mentioned witnesses.;