STATE OF UTTAR PRADESH Vs. LALSA RAM

JUDGEMENT

(1.) The challenge in this appeal, by the grant of special leave, is to a judgment of the Allahabad High Court allowing a writ petition upon having an order of compulsory retirement dated 18th May, 1998, set aside and quashed.

(2.) Before adverting to the contentions raised in the matter, a brief factual reference would be convenient at this juncture. The petitioner was appointed as a direct recruit Naib Tehsildar on 19th May, 1995. The records depict that in April, 1980 the petitioner was promoted to the rank of Tehsildar and subsequently in March, 1995, to the rank of Deputy Collector. The petitioner joined the post as such in April, 1995 at Pitthorgarh District. Further in 1998, the petitioner however was served with an order of compulsory retirement in terms of the report of the Screening Committee dated 2nd January, 1998. The Screening Committee reported as below :

(3.) In the case of Sh. Lalsa Ram the Officer mentioned against S. No. 62 of the Enclosure A. The Screening Committee on considering thoroughly his relevant service records and the entries available in his character rolls, formed that Sh. Lalsa Ram was given adverse entry in 1967-68 (from 14-4-67 to 21-9-67), in 1967-68 (27-9-67 to 31-3-68), 1981-82, 1982-83 and in 1991-92, and a particular adverse entry on 16-12-82 and censure entry on 18-8-86. Thus the service of Sh. Lalsa Ram constantly deteriorated. Under the above circumstances, the Screening Committee as a result of its study, formed the following officers unfit to continue in service in public interest and the committee recommended that they should be compulsorily retired :-