Surya Prakash Kesarwani, J. - (1.) Heard Sri Siddharth Khare, learned counsel for the petitioner and Sri V.K. Rai, learned counsel for the respondents.
(2.) This writ petition has been filed praying for the following relief: i) issue a writ, order or direction in the nature of certiorari calling for the records of the case and quashed the impugned order dated 01.09.2005 served upon the petitioner on 27.09.2005 contained as Annexure 7 to the writ petition. ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents to treat the petitioner in continuous service and pay him all the consequential benefits accordingly. Submissions
(3.) Learned counsel for the petitioner submits that there was no material to pass the impugned order dated 1.9.2005 for compulsory retirement of the petitioner. Even punishment order passed in breach of principles of natural justice ceased to exist subsequently. Therefore, the impugned order deserves to be quashed.;