RAM SUMER Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amit Bose learned Senior Counsel assisted by Sri Abhishek Bose learned counsel for the petitioner and Sri R.P.S. Chauhan learned Additional Chief Standing Counsel for the State.

(2.) This writ petition is directed against the order of compulsory retirement passed by the Superintendent of Police Railways, Lucknow on 9/7/2019 whereby the petitioner having been treated to be deadwood was retired compulsorily from service by invoking the power under Rule 56 of the fundamental rules contained in Financial Hand Book(Volume II, Part II to IV). The material relevant to be considered is prescribed under Rule 56(2) of the U.P. Fundamental Rules and the same for ready reference is extracted here under :-

(3.) The record reveals that the screening committee has considered the service record pertaining to the years from 2009 to 2018. The annual confidential rolls for the entire period mentioned above record as under :-