- (1.) Heard learned counsel for the parties.
(2.) By way of the instant writ petition, the petitioner has approached this Court praying for the following relief:- "It is, therefore, most respectfully prayed that this writ petition may kindly be allowed and the respondent department may kindly be ordered to be issued the service arrears of the petitioner from the year 1999 (31.1.1999) to 2005 (1.12.2005) with all consequential benefits."
(3.) Succinctly stated the facts relevant and germane for the disposal of the instant writ petition are that at the relevant point of time, the petitioner was serving as a Sub-Divisional Soil Conservation Officer with the respondents. A charge-sheet under Rule 16 of the CCA Rules, 1958 was served to the petitioner in the year 1995 for the allegations of misconduct relating to the year 1982-83. The petitioner contested the belated charge-sheet. However, the inquiry culminated against the petitioner. The disciplinary authority imposed upon the petitioner a punishment of compulsory retirement vide order dated 16.1.1999.;