LATE SHRI PUKHRAJ GEHLOT Vs. RAJASTHAN CIVIL SERVICES

JUDGEMENT

(1.) BY this petition for writ a challenge is given to the order dated 29.11.2000 whereby petitioner Shri Pukhraj Gehlot was compulsorily retired in public interest. During pendency of this petition for writ he died on 3.12.2005, accordingly, he was substituted by his legal representatives. The facts giving rise to present petition are as follows:

(2.) THE Commissioner -cum -Secretary to the Government of Rajasthan, Department of Food and Civil Supply, by an order dated 29.11.2000 while exercising powers under Rule 53(1) of the Rajasthan Civil Services (Pension) Rules, 1996 (hereinafter referred to as 'the Rules of 1996') compulsorily retired the petitioner in public interest. An appeal assailing validity and propriety of the order dated 29.11.2000 came to be rejected by the Rajasthan Civil Services Appellate Tribunal vide its judgment dated 18.2.2003, hence this petition for writ is preferred.

(3.) PER contra, the contention of the respondents is that the petitioner was compulsorily retired in public interest by examining his entire service record and the tribunal on basis of available material affirmed the order dated 29.11.2000.