- (1.)Petitioner has been proceeded against departmentally and based on the finding of guilt recorded, he has been compulsorily retired on 3/08/98. Challenge made to the compulsory retirement has been dismissed by this Court on 31/07/08 in W. P. No. 5999/06 and challenge to the order of the Writ Court has also been rejected by this Court today in W. A. No. 1188/08.
(2.)Now, in this writ petition the same petitioner has called in question the entries made in his A. C. R. while he was in service between 1994-95 and wants an enquiry to be conducted with regard to certain allegations made in the writ petition.
(3.)Petitioner was dismissed from service in the year 1998 and this writ petition praying the relief of enquiry with regard to entries made in his service record is filed in the year 2003.