SYED MEHADI HASSAN Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER by this petition has challenged the action of the respondents in compulsorily retiring him vide Annexure P-1. It is the case of the petitioner that he has been compulsorily retired without giving him opportunity of hearing and without conducting any enquiry and in violation of the principles of natural justice.

(2.) IT is also the case of petitioner that he has an unblemished service record. In his entire period, no departmental enquiry was conducted against him, and therefore, the order of compulsory retirement is illegal.

(3.) RESPONDENTS have filed return and have submitted that as per the provision of Rule 23 of the Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968, a Municipal employee can be retired after giving three months in case he has attained the age of 55 years or on completion of 25 years of service.