RAJEEV KUMAR KHARE Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Amit Bose, learned counsel for the petitioner and Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.

(2.) By means of this petition, the petitioner has assailed the validity of order dated 10.8.2017 passed by the Director General, Prantiya Rakshak Dal/ Vikas Dal Evam Yuva Kalyan Directorate, U.P., Lucknow whereby the petitioner has been given notice of three months, at the expiry of which period, the petitioner would stand compulsorily retired under the provisions of Fundamental Rule 56 (c) of the Financial Handbook, Part-II, Volumes II to IV.

(3.) When the aforesaid writ petition was filed, the period of notice was not expired as it was expiring on 15.11.2017, but the writ petition was filed on 7.11.2017. However, since no interim order was granted, therefore, the order of compulsory retirement has been executed.