R.P. MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on admission.

(2.) The petitioner-in-person argued before the court assailing the correctness and validity of the order passed by the Central Administrative Tribunal, Jaipur Bench, Jaipur (hereinafter referred to as 'the Tribunal') on 12/7/2022 by which his application for grant of interim relief has been rejected.

(3.) The petitioner-in-person would submit that the order of compulsory retirement of the petitioner is per se illegal, arbitrary and does not stand the scrutiny of law. In his submission, his service records were excellent and there was absolutely no material available with the authority to compulsorily retire him. The petitioner-in-person has taken the court to various records of service including his annual appraisal reports of various years including those of the recent past.