MOHAMMED NASEEM ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner, who was working as Administrative Officer in Zila Panchayat, Hardoi, having been compulsorily retired from service vide order dtd. 15/9/2020, has filed this writ petition, impugning the said order of compulsorily retirement passed by the Chairman, Zila Panchayat, Hardoi.

(2.) The petitioner was selected and appointed on the post of Second Grade Clerk vide order dtd. 20/12/1989 passed by the Uper Mukhya Adhikari, Zila Panchayat, Hardoi; his services were confirmed vide order dtd. 27/12/1990; in 1999, he was promoted as First Class Clerk and Departmental Selection Committee in its meeting dtd. 14/5/2012 recommended him to be promoted as Sec. Head Clerk (Tax) on temporary basis and, the said recommendation was accepted by the Chairman of the Zila Panchayat; the petitioner assumed the charge of the Sec. Head Clerk (Tax) on 17/5/2012; the petitioner was further promoted as Administrative Officer vide order dtd. 19/5/2015.

(3.) The petitioner's integrity was not certified for the Financial Year 2016-17. The Uper Mukhya Adhikari, respondent no. 4, considering service record of the petitioner and, his work and conduct, recommended for his premature retirement vide order dtd. 15/4/2017.