KABOOTRA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The learned Additional Chief Standing Counsel has produced the relevant records in compliance of the order of this Court as well as the original copy of the Character Roll of the petitioner.

(3.) I have also perused the report of the Screening Committee whereby the report in respect of as many as 53 employees has been given. The name of petitioner finds place at serial No.44 in the aforesaid list and perusal thereof reveals that the reasons so indicated in the Screening Committee report against the petitioner are not sufficient to recommend for compulsory retirement of the petitioner and accordingly the order of compulsory retirement could have not been passed. Except some allegation regarding not taking proper interest to the discharge of duties nothing serious has been indicated. Even the service record of the petitioner does not consist any punishment intailing the Competent Authority to pass the order of compulsory retirement.