THAKUR PRASAD DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri. P.M. Tripathi, learned Advocate in support of this petition and Sri Alam, learned Standing Counsel in opposition thereof.

(2.) Challenge in this petition is the order dated 31.5.2001 passed by the respondent No. 2, Sub. Divisional Magistrate, Harraiya, District Basti by which petitioner has been directed to be compulsory retired.

(3.) Petitioner claims to have been appointed as Seasonal Collection Amin in the year 1974 and on account of his continuous satisfactory service he was regularised in the year 1985 and it is said that on account of their being less recovery from the target by the petitioner an adverse entry was given in the year 1993. It is thereafter in the year 2000, in view of the fact that again petitioner could get recovered amount to a tune of about 17,000/- in place of Rs. 30,000/= petitioner was placed under suspension which was stayed by this Court but thereafter petitioner has been directed to be compulsory retired by the impugned order dated 31.5.2001 and thus this petition before this Court.