RAM KUMAR TRIPATHI Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri. Anil Tiwari, learned Senior Advocate, assisted by Sri. Amit Dwivedi and Sri. Vinod Kumar Mishra, Advocates for the petitioner and Sri. Manjeev Shukla, learned Additional Chief Standing Counsel representing the State-respondents.

(2.) By instituting these proceedings under Article 226 of the Constitution of India, the petitioner assails the validity of an order dated 27.02.2018, passed by the State Government, whereby he has been compulsorily retired from the post of Superintendent, Jails under the provisions of Fundamental Rule 56(c) of the Financial Hand Book Vol.II, Part II to IV.

(3.) The petitioner having been selected by the U.P. Public Service Commission was appointed/posted on 30.07.1990 and at the time of passing of the impugned order compulsorily retiring him, he was working on the post of Superintendent, Jails.