Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) This petition has been filed challenging the validity and correctness of the impugned order dated 1.6.2000 passed by Senior Regional Manager, Food Corporation of India Limited, Regional Office, Lucknow, the respondent No. 2.
(3.) The facts of the case, are that the father of the petitioner Darab Singh was in employment of respondent as Dusting Operator. He moved an application-dated 24.11.1997, for Medical check-up, as he was not able to work. The application was forwarded by respondent No. 4 to the Chief Medical Superintendent, District Hospital, Agra after complete Medical check-up he was declared medically unfit for service on 29.11.1997. A representation was thereafter made by Darab Singh for giving him premature retirement on Health/Medical grounds. The application was forwarded by District Manager, Food Corporation of India Limited, Agra, respondent No. 3 on 22.12.1997 for giving premature retirement to Darab Singh, w.e.f, 29.11.1997. Another representation was also moved on 12.6.1998 before the Regional Manager with request to retire the applicant Darab Singh on medical grounds and further to consider the appointment of his son the petitioner, on compassionate grounds. The order-dated 18.8.1998 was passed by respondent No. 3, retiring the father of the petitioner on medical ground under Regulation 22 (3 and 4) of Regulation, 1971.;