KARIM KHAN Vs. STATE AND ORS.

JUDGEMENT

(1.) The instant writ petition has been filed against the judgment and order dated 18.5.2000 by which the petitioner had been given compulsory retirement.

(2.) The facts and circumstances giving rise to this case are that the petitioner was serving the respondents and he had been given compulsory retirement vide order dated 28.5.2000 (Annex. 1). It has been stated on behalf of the petitioner that the petitioner has been given compulsory retirement vide impugned order for not complying with the suggestions and adopting indifferent attitude. It had been suggested by the petitioner's counsel that this cannot be a ground for giving compulsory retirement.

(3.) On the contrary, the respondents have submitted that though no disciplinary enquiry had ever been held against the petitioner nor any punishment had been imposed nor his integrity had ever been doubtful but as he had been incompetent to discharge the official duties, he has rightly been given compulsory retirement under the provisions of Clause (1) of Rule 53 of the Rajasthan Civil Services (Pension) Rules, 1996.