NARENDRA KUMAR Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and to the learned Standing Counsel on behalf of respondent No.1 and to Sri Sampurna Nand Shukla, learned counsel on behalf of respondent Nos.2 to 5.

(2.) The factual matrix of the case is that the petitioner was initially appointed on the post of Junior Engineer (Group C) on 03.09.1984 in the pay scale of Rs.550-1020. The initial appointment of the petitioner was temporary and he was regularized in service vide order dated 22.12.1987 and since then he is discharging his duties on the post of Junior Engineer.

(3.) The petitioner vide impugned order dated 31.08.2017, passed by the respondent No.2 has been compulsorily retired from service on the ground of adverse entry in his service record by exercising power under fundamental Rule 56(c) of the Financial Handbook.