LAWS(ALL)-2012-11-139

TODAR SINGH Vs. STATE OF U P

Decided On November 22, 2012
TODAR SINGH Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Standing Counsel.

(2.) THE petitioner has filed the present writ petition challenging the order of compulsory retirement dated 15th December, 2008 issued under Rule 56(c) of the Fundamental Rules.

(3.) THE counter affidavit reveals that the Committee constituted for this purposes considered the service record of the petitioner of the last 10 years and found that the petitioner was suspended on four occasions and, that there were four other adverse entries indicating that he was inefficient and that he had a bad image in the eyes of the public and, that he was not taking any interest in his work and that he was also found drunk on duty.