KARAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner challenges the order of compulsory retirement dated 17.01.2020.

(2.) It is the case of the petitioner that in the month of July, 1995, he was appointed as Patwari (the Revenue Sub Inspector). Since the date of his appointment, he has been discharging his duties efficiently. As per the Recruitment and Promotion Rules prevalent and applicable, the promotional post of Patwari is Kanoongo (Revenue Inspector). On 07.11.2019, the petitioner was directed to join training of Kanoongo. He was relieved by the District Magistrate on 18.11.2019 for joining the training, which he joined at the Training Centre, Almora. The training was for a period of three months, which was to come to an end on 15.02.2020.

(3.) It is further the case of the petitioner that pursuant to the Government Order dated 20.02.2020 and 24.07.2019, a Screening Committee was constituted, which on 18.11.2019, in paragraph 8 of its report, considered the case of the petitioner and recommended that the petitioner should not be compulsorily retired and should be allowed to continue beyond 50 years. But again, suddenly, on 17.01.2020, the petitioner was compulsorily retired without giving him any notice.