BISWANATH SAMAL Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) Order of compulsory retirement passed against the petitioner is under challenge. Brief facts of the case of the petitioner is that he was appointed as Conductor in the year 1974 and after rendering 25 years of service he has been served with an office order dated 31.01.1999 passed in exercise of power under Regulation 118 of the Orissa State Road Transport Corporation Employees (Classification, Recruitment and Conditions of Service) Regulation, 1978 (in short the "Regulation 1978") retiring him from service in the public interest w.e.f. 31.01.1999 at the age of 50 years and accordingly the petitioner was relieved from his duty.

(2.) Ground taken by the petitioner in assailing the order of retirement is that the decision taken by the Review Committee is arbitrary, illegal and without any justification.

(3.) Further ground is that when the order of compulsory retirement has been passed on the ground of public interest, State who has disclosed the material regarding their subjective satisfaction for reaching to this conclusion but order does not reflect this.