Rakesh Sharma, J. - (1.) Heard learned Counsel for the parties.
(2.) The Petitioner has assailed the order dated 19.3.1990, by which he had been compulsorily retired by the District Magistrate, Raibareily. Aggrieved thereby the Petitioner had preferred an appeal before the appellate authority, i.e., Commissioner, Lucknow Division, Lucknow, which was also dismissed vide order dated 26.3.1993.
(3.) As per the Petitioner, he had entered in the services as Collection Amin in June, 1956 and became permanent in the year 1963. The work, conduct and performance of the Petitioner have remained satisfactory throughout his service career. Only in the year 1986, the Petitioner was awarded an adverse entry for making insufficient recovery of the Government dues. Except this adverse entry, nothing was indicated against the Petitioner during his 27 years' long services. The said order of compulsory retirement is arbitrary and mala fide and is against the relevant provisions of the fundamental rules.;