KARUNESH SINGH PAWAR,J. - (1.) Heard Sri Paritosh Kumar Trivedi, learned Counsel for the petitioner and Sri Gopal Kumar Srivastava, learned Standing Counsel for all respondents/State.
(2.) By means of this petition, the petitioner is praying for the following reliefs:- "(i) issue a writ, order or direction in the nature of certiorari quashing the impugned Judgment and Order dated 5.11.2019 (Annexure No.1) passed by the opposite party No.1. (ii) issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 14.8.2017 (Annexure No.2) passed by the opposite party No.3 retiring the petitioner compulsorily from service on the post of Assistant Consolidation Officer (ACO) and the report dated 5.8.2017 (Annexure No.3) made/submitted by the Screening Committee headed by the opposite party No.3. (iii) issue writ, order or direction in the nature of certiorari quashing the impugned order dated 12.2.2018 (Annexure No.4) passed by the opposite party No.2 dismissing the appeal dated 28.8.2017 against the impugned order dated 14.8.2017. (iv) issue a writ, order or direction in the nature of Mandamus commanding the respondents and directing them to reinstate petitioner in service without any break providing entire service benefits including promotion etc. and other pecuniary benefits, due to him. (v) issue a writ, order or direction in the nature of Mandamus directing the respondents to provide all the Assured Career Promotions (A.C.P.) due and available to petitioner as per service rules, the arrears of salary, including revised salary with full allowance, annual pay increments and post retiral benefits including pension, gratuity etc. after proper fixation of salary due on full length of his service upto the age of superannuation in the year, 2021. (vi) issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circulation of the case. (vii) Award the cost of petition against the respondents."
(3.) In nutshell, the case of the petitioner is that initially, the petitioner was appointed on the post of Kanoongo in the year 1988 and thereafter, he was appointed on the post of Assistant Consolidation Officer on 19.12.1997. From 1997 to 2017, the petitioner faced nine departmental proceedings, but he was not charged with any allegation of financial irregularity, corruption, inefficiency or misconduct including immoral acts. Out of nine departmental proceedings, he was exonerated in five cases whereas admittedly, four matters still remain pending before the State Public Services Tribunal for its consideration. Considering all these aspects of the matter, the matter has been referred to the Screening Committee. Thereafter, vide order dated 14.8.2017, the petitioner has been compulsorily retired from service on the post of Assistant Consolidation Officer. The petitioner has challenged the same before the Appellate Authority who also rejected it vide order dated 12.2.2018. Consequently, the petitioner has filed a claim petition before the State Public Services Tribunal which has been dismissed vide impugned order dated 5.11.2019.;