STATE OF UTTAR PRADESH Vs. VIJAY KUMAR JAIN

JUDGEMENT

(1.) Leave granted.

(2.) The respondent herein was, on 18-10-1972, initially appointed as an Assistant Engineer in an ad hoc capacity in U.P. Rural Engineering Services. Subsequently, in the year 1979, the respondent's services were regularised and he was also confirmed on the post of Assistant Engineer. The respondent was promoted to the post of Executive Engineer w.e.f. 23-11-1980 by a Government Order on the basis of seniority-cum-merit. A Screening Committee set up by the U. P. Govt. after considering the respondent's service record and entries available in the character roll recommended that he should be retired compulsorily. Under Government Order, the Screening Committee or the State Government while considering a case of compulsory retirement, is required to take into account the service record and entries in the character roll for last ten years prior to the order of compulsory retirement. The government accepted the said recommendation of the Screening Committee and passed an order dated 22-2-1999 compulsorily retiring the respondent from service. The Screening Committee while recommending the compulsory retirement of the respondent and the State Government while accepting the said recommendation took into consideration four adverse materials found in the character roll of the respondent, which are as under :

(3.) The respondent herein filed a writ petition before the High Court of Judicature at Allahabad challenging the order dated 22-2-1999 compulsorily retiring him from service. The respondent also filed a second writ petition before the High Court challenging the order dated 8-2-1994 whereby the Government directed for recovery of Rs. 74,994/- from the salary of the respondent and also for ordering stoppage of increment in the pay scale of Executive Engineer and awarding of censure entry in his character roll in the year 1993-94. The respondent also filed a claim petition before the U.P. Services Tribunal, challenging the order dated 13-6-1997 whereby the State Government declined to certify his integrity. While the aforesaid writ petitions were pending, the U.P. Services Tribunal disposed of the said claim petition by ordering that the entry in respect of withholding of integrity for the year 1997-98 awarded by an order dated 13-6-1997 since related to the period 1983-84, said entry is shifted to the year 1983-84.