S.P. DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the Annexure P-1 dated 12.09.2017 whereby the petitioner has been subjected to compulsory retirement.

(2.) The relevant facts of the case is that the petitioner was initially appointed as Forester in the year 1976 and during the course of the time considering his seniority and merit the petitioner was promoted to the post of Ranger vide order dated 30.12.2011. The petitioner had an unblemished service. According to the petitioner he has never been subjected to any punishment and that his last Five year's ACR also would show that petitioner had received four Very Good and one Good which by no stretch of imagination could be said to be one which is adverse and which could reflect that petitioner's performance in the department was on the decline and thus prayed for rejection of the impugned order of compulsory retirement and prayed for direction for the petitioner to be taken back in service and he be granted all consequential benefits.

(3.) On the contrary, respondent counsel opposing the petition drew the attention of the Court to the document exhibit R-2 filed along with reply wherein she reflects that petitioner in the past by his work caused loss to the department on various occasions and department also has taken action against the petitioner on quite a few occasion. State counsel further submits that taking into consideration the conduct of the petitioner which has been subjected to disciplinary proceedings frequently does not deserves to be retained in government employment and therefore the impugned order does not warrant any interference and prayed for rejection of the writ petition.