LALTA PRASAD Vs. NAGAR PALIKA

JUDGEMENT

(1.) Petitioner, who is Tahbazari Wasul Karta, has filed this writ petition challenging the order dated April 18, 1991, whereby he has been compulsorily retired from service.

(2.) Respondents have filed counter affidavit and the petitioner has filed rejoinder affidavit in reply thereto. I have heard the learned counsel for the parties.

(3.) In the counter-affidavit, it has been stated that in pursuance of the Government Order, Screening Committee was constituted which examined the work and records of service of the petitioner and the same being not up to the mark, the Screening Committee recommended compulsory retirement of the petitioner. Accordingly the impugned order was passed.