SANATAN SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner assails the order vide Annexure-6 issued by the opposite parties by retiring him compulsorily from Government service.

(2.) The factual matrix leading to filing of the writ petition is that the petitioner was appointed as LDC/Junior Clerk in the Judgeship of Kandhamal-Boudh, Phulbani on 25.11.1981. On 10.10.1997, he was promoted to the post of Senior Clerk and on 02.12.2003, he was promoted to the post of Sheristadar in the Court of Civil Judge (Junior Division)-cum-J.M.F.C., Kantamal. The petitioner has rendered service purportedly from 25.11.1981 to 10.05.2010 with all sincerity and integrity. But on 07.08.2010 the Registrar Civil Courts, Phulbani made a communication to the effect that the District Review Committee held on 31.07.2010 observed that the petitioner is warned with an instruction to avoid shirking responsibility in attending the office work and be active in his duty. The petitioner was directed to be kept under observation till the next Review Meeting vide Annexure-1. On that day the petitioner was also issued with another notice about the above observation vide Annexure-2.

(3.) Be it is stated that on 25.02.2011, the Review Committee Meeting was held again for review of the service of Class-III Government employees who have completed the age of 50 years and above 54 years. In that meeting the petitioner was compulsorily retired from the Government service. Subsequently, the petitioner received the copy of the Character Roll (C.C.R.) for the period from 09.02.2007 to 19.01.2011. The petitioner came to know from the C.C.R. that he was on duty. On the other hand, on 16.07.2009 the then District Judge reported that the performance is satisfactory. The petitioner purportedly remained absent from 06.11.2010 to 12.12.2010 on health ground.