Service Nature of charges found against the respondent can hardly be one to call for a major penalty – There was no bribery charge – Anyone can make mistakes – Consequences of mistakes should not be unduly harsh – Compulsory retirement set-aside. March 7, 2021 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Service Service Law – Compassionate appointment – Lapse of period – Compassionate employment cannot be granted after a lapse of reasonable period as the consideration of such employment is not a vested right which can be exercised at any time in the future. April 11, 2021 sclaw Service Service Law – Appointment to post of Junior Engineer/(Electrical)-Respondent HPSEB is directed to process the candidature of all applicants, including the degree holders who participated, and depending on the relative merits, proceed to issue the final selection list of all successful candidates, after holding interviews, etc. April 10, 2021 sclaw