- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents and perused the record.
(2.) Pleadings between the parties have been exchanged. Pursuant to the order dated 10.12.2015, a detailed supplementary counter affidavit has been filed and in reply a supplementary rejoinder has also been filed. With consent of learned counsel for the parties, this writ petition is being disposed of finally at this stage itself.
(3.) Petitioner, who was working as Assistant Electrician in Maharani Laxmi Bai Medical College, Jhansi (hereinafter referred to as the 'Medical College'), has come up challenging the order dated 22.9.2008 passed by the respondent no. 2-Principal of the Medical College whereby he has been compulsorily retired. Further prayer is that he may be permitted to discharge his duties without any hindrance and be paid his salary.;