KAILASH CHAND LADWA Vs. STATE OF C.G.

JUDGEMENT

(1.) Aggrieved by the impugned order Annexure P-1 dtd. 3/10/2017 the present writ petition has been filed. Vide the impugned order the petitioner was issued with an order of compulsory retirement before reaching to the age of retirement.

(2.) For ready reference and for better understanding of the issue involved in the present case it would be relevant at this juncture to take note of the contents of Annexure P-1 by which the petitioner has been placed under compulsorily retirement: <IMG>JUDGEMENT_155_LAWS(CHH)4_2022_1.jpg</IMG>

(3.) The facts of the case are that the petitioner was appointed under the respondents on 21/7/1982 on the post of Assistant Grade-III. By efflux of time and by virtue of seniority that the petitioner had he stood promoted to the post of Assistant Grade-II w.e.f. 28/6/2006. Working on the said post of Assistant Grade-II the petitioner was abruptly retired from service vide order of compulsory retirement Annexure P-1 dtd. 3/10/2017.