- (1.) Heard Mr. Hemant Kumar Mishra, learned counsel for the petitioner as well as learned Standing Counsel. The petitioner has challenged the order of compulsory retirement dated 31st of March, 2006 issued by the District Magistrate, Sitapur. The learned counsel for the petitioner submits that the petitioner was appointed as Collection Amin on 19.10.1982 and he was awarded selection grade on 1st of February, 1992 as well as promotional pay-scale on 1st of November, 1996. However, he was awarded one adverse entry in the character roll and one pay-scale was withdrawn temporarily.
(2.) In order to verify the entries awarded to the petitioner, I summoned the relevant record of office, upon perusal of which I find that in 2003-2004, he was awarded one adverse entry for the reason that he could not achieve the target of realization.
(3.) The controversy as to whether for this reason the employee can be awarded the adverse entry or not has been settled by this Court in the case of Jagannath Prasad Shukla v. The State of U.P. and others in writ petition No. 5615 (SS) of 2002. In that case also the petitioner was awarded the adverse entry in one year only on the ground that he could not achieve the target of realization. This Court examined the matter and quashed the order impugned. Therefore, I am of the view that the present case being similar one, there is no occasion to form the different opinion. Accordingly, the order impugned dated 31st of March, 2006 is quashed. The writ petition stands allowed.;