Irshad Ali, J. - (1.) Heard Dr. L.P. Mishra, learned Senior Advocate assisted by Sri Prafulla Tiwari, Advocate for the petitioner and the learned Standing Counsel for the State respondents.
(2.) Supplementary rejoinder affidavit filed today is taken on record.
(3.) By means of the present writ petition the petitioner has challenged the order dated 30th August, 2017 passed by the respondent no. 1 as well as the recommendation dated 11.08.2017 (Annexure Nos. 1 and 2 to the writ petition), whereby the petitioner has been compulsorily retired from service.;