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Judgment
RDA No.1/364/2006
Charge Sheet issued on
31.08.2006","Penalty of reduction in
present time scale of pay
stopped by one stage for
a period of one year with
cumulative effect vide
O.O.No.1/ 364/2006/
Vig.P/AM/ 2007/ 2773
dt.19.06.2007
2.RDA No.1/393/2006
Charge Sheet issued
on22.08.2006","Penalty of reduction in
present time scale of pay
stopped by one stage for
a period of one year with
cumulative effect vide
O.O.No.1/ 392/2006/
Vig./P/AM/2007/2774
dt.19.06.2007
Recommendations
ofReview Committee","The Service record of
the official has been
reviewed. He has
entered in the Municipal
Service prior to attaining
the age of 35 years and
has completed 50 years
of mandatory age for
review as per provisions
of FR 56 (j). As per
entries recorded in his
service book & Personal
File, aforesaid penalties
his integrity during his
service. In view of
aforesaid penalties his
integrity indeed doubtful
and therefore, he is a fit
case for premature
retirement. Therefore,
the Committee
recommends that the
official be retired
prematurely as per FR
56 (j) with immediate
effect by giving three
months pay and
allowances in lieu of
three months notice.