CHANDAN LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri B.S. Khanka, learned Counsel for the Petitioner and N.P. Sah, learned Standing Counsel for the State of Uttarakhand/Respondents.

(2.) BY means of this writ petition, the Petitioner has prayed for the following reliefs:

(3.) CONTENTION of the Petitioner is that he was compulsorily retired by the Respondents arbitrarily and mala -fide. From perusal of the records, it is apparent that the Petitioner has alleged mala -fide against the Respondents but the District Magistrate who has passed the impugned order has not been made party in his personal capacity. The Petitioner has been directed to be retired compulsorily by the District Magistrate, Almora under Rule 56 of the Financial Hand Book Volume II to IV.