B.AMIT STHALEKAR,J. - (1.) Heard Shri Ravi Kant, learned senior counsel assisted by Shri H.P. Dube for the petitioner and Shri Mata Prasad, learned Addl. Chief Standing Counsel for the respondents.
(2.) The petitioner in the writ petition is seeking quashing of the order dated 22.9.2017 whereby he has been compulsory retired from service under Rule-56 (c) of Financial Handbook, Volume-2, Part-2 to 4.
(3.) Briefly stated the case of the petitioner is that he was appointed as Executive Officer, Class-II, on Ad hoc basis on 13.12.1988 and joined his service on 27.12.1988 at Pauri. He was regularized on 4.7.2003. It is stated that by order dated 10.9.2016 he was posted as Executive Officer, Class-II in the Nagar Palika Parishad, Bhadohi and he joined there on 16.9.2016 and while he was at Bhadohi the impugned order was passed on 22.9.2017, compulsorily retiring him from service. The petitioner moved an RTI application in order to find out as to whether, prior to taking the decision to compulsorily retire him, the duly constituted Screening Committee had considered his case but it is stated that no reply was given to the petitioner.;