(1.) Petitioner has challenged the Government Order No. 1268 of 2004 dated 20th of September' 2004 (for short impugned order) whereby he came to be prematurely retired with effect from forenoon of 21st of September' 2004 on the grounds taken in the writ petition.
(2.) It is averred that Petitioner was appointed as a Forest Guard in the year 1974, promoted to the post of Deputy Forester in the year 1980 and as Forester in the year 1983. He has unblemished service career of over thirty years and no adverse entry in his service records for the entire period. His work was appreciated by the Respondent-department, which is disclosed by the letter of commendation as contained in Annexure A, B, C, D, E, & F. His performance is adjudged as 'Excellent/outstanding/very-very good' for the period 1995 to 2002-2003 (Annexure-G).
(3.) The reputation earned by the Petitioner was appreciated by general public and senior officers of the department but at the same time, it generated animosity and some persons managed a news item in 'Bismark Evening Paper' (Annexure-H). The complaint was made before the authorities, came to be found baseless and rejected (Annexure- J, K, L, M, P & Q), but despite that the impugned order came to be passed and it is prayed that it be quashed.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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