SHATRUGHAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel and also perused the record.

(2.) By means of this petition filed under Art. 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 5.3.1990 whereby the petitioner was compulsorily retired from the post of the Tilhan Prasad Adhikari in exercise of power under Fundamental Rules, 56 (c).

(3.) It appears that the petitioner was initially appointed in the year 1962 in Group I Subordinate Agriculture Service and on the said post he was confirmed. Thereafter, he was promoted to the post of the Tilhan Prasar Adhikari. While he was posted as Tilhan Prasar Adhikari, number of adverse entries were awarded to him, first entry was awarded and communicated to the petitioner was of the year 1979-80. It was in the year 1981 that the petitioner was promoted. Subsequently, several entries were awarded to 2002 I CLR 1080 the petitioner and the petitioner filed representation explanation to the said entries. While enquiry was going on against the petitioner before the Competent Authority, the impugned order was passed on 5.3.1990 and he was retired from the above noted post. Hence the present petition.