2020 LAB. I. C. 2882 ::AIROnline 2020 MP 591

Madhya Pradesh High Court

Hon'ble Judge(s): G. S. Ahluwalia , J

Constitution of India , Art.309— Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules (1966) , R.10, R.14— Compulsory retirement - Validity - Allegations of making illegal recoveries from Truck drivers against delinquent, Constable - Truck driver as witness from whom illegal gratification was obtained not examined by Department - Findings of Inquiry Officer cannot be quashed merely on ground that Truck driver was not examined - Order of compulsory retirement, proper. (Para 14 15 17)