Ajay Rastogi, J. - (1.) PETITIONER and Officer -in -charge appeared in person.
(2.) MATTER has come up on misc. application filed by the petitioner along with which copy of the order dt.28.5.2010 has been placed on record whereby he has been exonerated in the departmental inquiry initiated against him. The petitioner joined his service as Lower Division Clerk in July, 1965 and promoted as Upper Division Clerk in February,1993. However, the petitioner while holding the post of Upper Division Clerk was placed under suspension vide order dt.26.9.2000 and served with the charge -sheet dt.11.12.2000 (Annx.4) Under Rule 16 of the CCA Rules and pending inquiry he stood retired from service on attaining the age of superannuation on 31.3.01.
(3.) BY the instant petition, the petitioner has challenged the charge -sheet dt.11.12.2000 served upon him on various grounds and has further prayed that as he stood retired from service, the respondents may be directed to release all his retiral dues admissible to him under law along with interest and the period of suspension may also be regularized.;