- (1.) Heard the learned Counsel for the petitioner Sri Pankaj Nath and Sri Sanchit S. Asthana for the respondent Corporation.
(2.) The petitioner challenges the order of his compulsory retirement dated 25.3.2008 passed by the Managing Director, U.P. Power Corporation Ltd.
(3.) The petitioner joined the services of the then U.P. State Electricity Board, now U.P. Power Corporation Ltd. (hereinafter referred to as the 'Corporation') on 30.1.1973 as Assistant Engineer in the Electrical and Mechanical cadre. While working as such, he was allowed to work as temporary Executive Engineer in officiating capacity on 22.10.1988. Thereafter he was designated as Senior Assistant Engineer (Special Grade) on completion of 14 years of service on 7.12.1988. Later on, he was given the pay scale of Superintending Engineer on 26.9.1998.;