RAM PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THE Petitioner was promoted on adhoc basis of Sub Registrar in the year 1971. His promotion was regularised by the Inspector General Registration by his order dated 24th February, 1989. However, by his order dated 30th January, 1990 the Inspector General Registration, Respondent No. 2 compulsorily retired him on payment of three months' salary.

(2.) BEING aggrieved by the impugned order the Petitioner has preferred this writ petition.

(3.) THE main contention of the Petitioner is that in February, 1989 his promotion had been regularised on the basis of the service rendered by him. No adverse entry has been made against him nor his conduct was found unsatisfactory after his promotion and as such order of compulsory retirement is without any application of mind and bad in law.