BANI SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Writ Petition No. 42332 of 2006 is directed against an order of compulsory retirement dated 12.4.2006 and 4.7.2006. The connected writ petition is directed against an order dated 28.11.2002 punishing the petitioner by stoppage of three increments with cumulative effect and award of adverse entry and forfeiting his balance salary excluding the suspension allowance already paid.

(3.) The petitioner was working on the post of Collection Amin. Having reached the critical age of 50, his case was considered by the Screening Committee under Rule 56 of the Financial Handbook which submitted reports dated 24.3.2006 and 7.4.2006 recommending his compulsory retirement. Accordingly, the petitioner was issued a notice of compulsory retirement dated 12.4.2006 whereafter he was compulsory retired vide order dated 4.7.2006.