Sunil Ambwani, J. - (1.) Heard Sri A.K. Srivastava, learned counsel for the petitioner and Sri K.R. Sirohi for respondents.
(2.) By this writ petition, the petitioner has prayed for setting aside the order dated 18.5.2002 by which the petitioner has been compulsorily retired under Fundamental Rule 56@ after making him entitled to receive three months salary.
(3.) Learned counsel for the petitioner has challenged the order on the ground that there was no material other than an adverse entry dated 10.5.2002, which was awarded to the petitioner and that too just two days before the order of compulsory retirement was passed. According to learned counsel for the petitioner this entry has nothing to do with the work and conduct of the petitioner. It was made concerning an endorsement made by the petitioner in the stock register that only 9 out of 11 Almirahs were received in the Courts at Charkhari. The District Judge found that incorrect entry has been made in the stock register by the petitioner who had just taken over charge at Charkhari.;