Surat Ram (Maurya), J. - (1.) Heard Sri Bharat Singh for the petitioner and Sri Madan Mohan Chaurasia for respondents-1 and 2.
(2.) The writ petition has been filed against the order of Additional Commissioner and Secretary, U.P. Avas Evam Vikas Parishad(respondent-3) dated 7.12.2017 directing for compulsory retirement of the petitioner from service.
(3.) A perusal of the impugned order shows that only confidential reports of the petitioner for last ten years were examined and it was noticed that in 2007-08 entry was bad, in the year 2008-09 entry was bad, in the year 2009-10 entry was bad and in the year 2010-11 adverse entry was given, which was communicated to the petitioner. In the year 2007-08 the petitioner was found not working with honesty and diligence. Various incidents in respect of service of the petitioner have been noted in that order. For the year 2009-10 the petitioner was found guilty for not handing over charge in spite of repeated letters given to him. Inquiry in respect of conduct of the petitioner is also pending. Thus after considering ten years service record it was found that retaining the petitioner in service is not in public interest.;