Jagdish Bhalla, J. - (1.) This writ petition is directed against the orders dated 25.3.1992, contained in Annexures-1 and 2, compulsorily retiring the petitioner from the post of Lekhpal.
(2.) The facts of the case, in brief, are that a Screening Committee consisting of Registrar Kanungo, Naib Tehsildar, Tehsildar and Sub-Divisional Officer, Biswan, district Sitapur met on 1.2.1992 and after considering the case of the petitioner, recommended for his compulsory retirement on the following grounds : (i) that he has been under suspension for three times ; (ii) he did not take interest in the Family Welfare Programme in 1987-88 ; (iii) on survey done by the Sub-Divisional Officer, Biswan on 8.1.1992, it was found that he had made wrong entries in the khasra ; (iv) his progress in Small Savings Scheme was zero till 8.2.1992 ; (v) his progress in National Family Welfare Programme was also zero ; (vi) he made wrong survey of kharif season ; (vii) he did not make the entries of substitution in time ; (viii) neither he lives within the area of his posting nor makes surveys of his area nor does he maintain the records properly ; and (ix) he does not have any interest in the Government work.
(3.) Agreeing with the recommendation of the Screening Committee, the Sub-Divisional Officer, Biswan, district Sitapur passed the impugned order dated 25.3.1992, contained in Annexure-2 to the writ petition compulsorily retiring the petitioner with immediate effect making further allegations in the aforesaid order that the petitioner does not take interest in the works of his post but his work is only to do politics.;