INDRASAN YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has been compulsorily retired with effect from 30/5/2012 vide impugned Memo No. 6/Rst./A.Se.Ni.-11/20212 ka-6788 Ranchi dtd. 29/5/2012 (Annexure-10). Being aggrieved, petitioner has approached this Court with a further prayer to quash the entries in his Confidential Service Records pertaining to the years 2005-06 and 2006-07; he seeks reinstatement in service with all consequential benefits. Petitioner had also prayed for quashing of Rule 8(1)(iii)(ix) of Jharkhand High Court of Jharkhand Rules, 2001 as being ultra vires. However, this challenge has not been pressed at the time of final hearing of the writ petition.

(3.) Brief facts of the petitioner's case are as under: