- (1.) The matter comes up on misc. application for clarification of the order dated 30.01.2018 passed by this Court.
(2.) Counsel for the applicant-petitioner submitted that the petitioner had approached this Court by challenging the order dated 31.08.2006 imposing penalty of removal from service, order dated 30.08.2007 passed by the Appellate Authority rejecting the departmental appeal of the petitioner and order dated 16.09.2009 passed by the Reviewing Authority substituting penalty of compulsory retirement on proportionate pension.
(3.) Learned counsel for the applicant-petitioner submitted that this Court after considering all the facts came to the conclusion that orders dated 31.08.2006, 30.08.2007 and 16.09.2009 were not legally sustainable and same were quashed and set-aside.;