R.K.MERATHIA, J. - (1.) HEARD the parties finally.
(2.) PETITIONER has challenged Memo No. 2663 dated 10.9.2003 (Annexure -5) terminating him from services. Mr. Mokhtar Ahmad, appearing for the petitioner, submitted that petitioner was going to retire in December, 2004 and at the fag end of service, on the complaint made by one Member of Parliament that the petitioner was appointed on the basis of forged caste certificate, petitioner was terminated from service. He further submitted that in any event termination is harsh and at best petitioner could be punished with compulsory retirement.
(3.) STATE counsel supported the impugned order.;