Ram Surat Ram, J. - (1.) Heard Smt. Manju Rani Chauhan, for the petitioner and Sri Dharmendra Singh Chauhan, Standing Counsel, for respondents-2 to 4.
(2.) The writ petition has been filed for quashing the order of Vice-Chairman, Mathura Vrindavan Development Authority (respondent-3) dated 12.12.2017, directing for compulsory retirement of the petitioner from service under Rule 56 (c) of Fundamental Rules, giving three months salary to him.
(3.) Vijay Kumar Sharma (the petitioner), whose date of birth is 01.01.1967, was appointed as 'Clerk' on 19.09.1989, in Mathura Vrindavan Development Authority, which is an authority constituted by U.P. Government under U.P. Urban Planning and Development Act, 1973. At the time of passing of impugned order, he was assigned duties of Map Clerk, Property Clerk and Nazir. In Local Bodies elections in U.P., he was also assigned election duties.;