KASHI RAM AHIRWAR Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution seeks quashing of the order dated 29.7.1999 passed by respondent No. 2 thereby compulsorily retiring the petitioner with immediate effect from service by giving him pay in lieu of three months notice.

(2.) I have heard Dr. R. Dwivedi. Senior Advocate representing the petitioner and standing counsel appearing for State.

(3.) The petitioner was appointed Junior Clerk in the Consolidation Department in the year 1977. By order dated 31.3.1997 he was promoted to the post of senior clerk. A screening committee was constituted by the Joint Director of Consolidation, Jhansi, pursuant to the order dated 21.7.1998 of the Consolidation Commissioner, Uttar Pradesh, to evaluate efficiencies of the employees with a view to screen out the dead wood by compulsarily retiring such employees in public interest. The Screening Committe prepared a precis of the A.C.Rs. In respect of various employees inluding the petitioner and recommended that the petitioner be compulsorily retired.