GANGA RAM JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner was working on different posts ranging from Lower Division Clerk to Reader in judicial courts in Rajasthan. In the year 1985 on account of two different lapses departmental enquiry was ordered against him. While the departmental enquiry was pending, it was found that he had completed qualifying service of 25 years. THE deparmental proceedings were dropped and on account of his work and conduct, being not satisfactory, in public interest in exercise of powers conferred under Rule 244 (2) of the Rajasthan Service Rules, 1951 he was compulsorily retired. THE order of compulsory retirement has been challenged in this writ petition.

(2.) ALLEGATION of malafide was raised against the District Judge but we have considered the matter and are of the opinion that the allegations are vague and are lacking in material particulars for recording a finding in favour of the petitioner.